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Judgment
G.S. Sandhawalia, J
In the present petition filed under Article 226/227 of the Constitution of India, the petitioners seek directions to provide protection to the life and liberty from the private respondent No.3, who is the father of petitioner No.1, on account of their marriage which has taken place on 04.10.2019 as per Sikh Rites and Ceremonies at Gurudwara Sahib, Village Bugga Khurd Tehsil Nabha, Disrict Patiala. The marriage certificate and photographs of the marriage have been appended as Annexures P-2 and P-3, respectively.
The petitioners are stated to be major, as the date of birth of petitioner No.1 is 30.09.1998 as per Aadhaar Card (Annexure P-1 colly.) and date of birth of petitioner No.2 is 13.12.1999 as per Aadhaar Card (Annexure P-1 colly.).
Notice of motion.
Ms. Jasleen Kaur Sidhu, AAG, Punjab accepts notice on behalf of the respondents/State. Copy of the paper-book has been supplied to her.
After hearing counsel for the petitioners, without commenting upon the validity/legality of the marriage or the age of the petitioners and in view of the binding precedent of the Hon'ble Apex Court in Lata Singh Vs. State of U.P. and another 2006(2) SCC (Criminal) 478, the present petition is disposed of with the direction to respondent No.2 to look into grievances of the petitioners and take appropriate action in accordance with law and provide protection, if so required.