Sunny and another vs State of Punjab and others

The petitioners are seeking a direction to respondents No. 1 to

3 to protect their life and liberty as they apprehend danger from respondents

No. 4 to 6.

It is stated in the petition that the date of birth of petitioner No.

1 is 10.04.1996 and petitioner No. 2 is 10.10.1995. Copies of their Adhaar

Cards are annexed with the petition as Annexures P-1 and P-2. They are

stated to have solemnized their marriage on 12.06.2017 and the photographs

in this regard are annexed as Annexure P-3. It is further stated in the

petition that the petitioners had also made a representation dated 12.06.2017

(Annexure P-4) to the Commissioner of Police, District Amritsar but no

action has so far been taken thereon.

Issue notice to respondents No. 1 to 3 only.

At the asking of the Court Mr. K.S. Pannu, learned Deputy

Advocate General, Punjab, accepts notice on behalf of respondent Nos.

1 to 3.

Without expressing any opinion on the validity of the marriage

and keeping in view the mandate of the Hon''ble Supreme Court in the case

of Lata Singh Vs. State of U.P. and another, JT 2006(6) SC 173, the

present petition is disposed of with a direction to respondent No. 2-

Commissioner of Police, District Amritsar to look into the matter and take

appropriate action in accordance with law to ensure that no harm is caused

to the life and liberty of the petitioners at the hands of the private

respondents.