PINKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Articles 226/227 of the Constitution of India for directing respondent Nos.2 to 4 to protect the life and liberty of the petitioners.

(2.) It is the case of the petitioners that they both are major inasmuch as petitioner No.1 was born on 31/3/1997 and petitioner No.2 was born on 20/12/1993, and have married each other on 7/8/2020, with their free consent and without any pressure and that this is their first marriage. Reliance has been placed upon Aadhaar Cards (Annexures P-1 and P-2), the Marriage Certificate (Annexure P-4) and Photographs (Annexure P-5). It is also stated by the learned counsel for the petitioners that a detailed representation dtd. 22/6/2022 (Annexure P-6) has also been given to respondent Nos.2 to 4 with regard to the same.

(3.) On advance notice, Mr. Sarabjit S. Cheema, AAG, Punjab, appears and accepts notice on behalf of respondent Nos.1 to 4 and on a specific query put by this Court, he has stated that he has no objection in case, respondent No.2-Senior Superintendent of Police, looks into the representation dtd. 22/6/2022 (Annexure P-6) and takes appropriate action in accordance with law.