HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present petition filed under Art. 226 of the Constitution of India, the petitioners seek directions to provide protection to the life and liberty from the private respondents Nos. 5 and 6, who are relatives of petitioner No. 2, on account of their marriage which has taken place on 22/6/2021. The marriage photographs and marriage certificate have been appended as Annexures P-5 and P-6 respectively.

(2.) The date of birth of petitioner No.1 is 12/3/1993 as per PAN Card (Annexure P-1) and the date of birth of petitioner No.2 is 25/4/1984 as per PAN Card (Annexure P-2). It has been averred in the petition that it is the first marriage of petitioner no. 1 whereas, petitioner no. 2 was earlier married to Gurpal Singh, who expired on 6/4/2010 and his death certificate has been appended as Annexure P-8.