LAKHVIR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners namely Lakhvir and Dropati have approached this Court under Article 226 of the Constitution of India for seeking protection of their life and personal liberty from private respondents No.4 to 6.

(2.) The contention of the petitioners is that they are major, aged 21 years and 25 years respectively. In support thereof, copy of the Aadhar Cards pertaining to the petitioners have been appended. The petitioners further contend that they have performed marriage against the wishes of their parents. The marriage of the petitioners was solemnized on 31/3/2022 at Prachin Pashupati Nath Shiv Mandir Society (Regd. 02375) Booth No.228, M.D.C., Sector 4, Panchkula according to Hindu rites and ceremonies. A copy of marriage certificate (Annexure P-3) has also been appended. The petitioners apprehend threat to their lives and claim that there is a constant danger of being implicated in a false case.

(3.) Learned counsel for the petitioners states that a representation dtd. 31/3/2022 (Annexure P-4) has also been submitted by the petitioners to the respondent No.2-Senior Superintendent of Police, SBS Nagar.