Punjab-Haryana High Court
Neha And Anr vs State Of Punjab And Ors on 17 December, 2020
Author: Alka Sarin
Bench: Alka Sarin
109 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP No.10553 of 2020 (O&M)
DATE OF DECISION: 17.12.2020
Neha and another
.....Petitioners
versus
State of Punjab and others .....Respondents
CORAM:- HON'BLE MRS. JUSTICE ALKA SARIN
Present: Mr. Kapil Khanna, Advocate for the petitioners
..
ALKA SARIN, J. (Oral):
Heard through video conferencing.
The present criminal writ petition has been filed under Article 226 of the Constitution of India for enforcement of fundamental right of the petitioners seeking protection of their life and liberty as enshrined under Article 21 of the Constitution of India.
In brief, the relevant facts as narrated in the petition are that both the petitioners belong to different communities. Petitioner No.1 is aged more than 18 years and petitioner No.2 is aged 20 years and 2 months. In support of age-proof, the Birth Certificate of petitioner No.1 and the Aadhar Card of petitioner No.2 have been annexed with the petition as Annexures P-1 and P-2, respectively. Both the petitioners are in a relationship for the last about 1½ years. Since the behavior of respondent Nos.4 and 5, who are parents of petitioner No.1, was not good towards petitioner No.1 and they were pressurizing her to marry an old person, she left her house about 20 days back on her own accord and started living with petitioner No.2 in a live-in-relationship since PARKASH CHAND 2020.12.18 11:25 I attest to the accuracy and integrity of this document CRWP No.10553 of 2020 -2- petitioner No.2 has not attained marriageable age. However, their relationship is not acceptable to respondent Nos.4 and 5 and they are threatening petitioner No.1 to leave the company of petitioner No.2 otherwise they would implicate petitioner No.2 in some false case. It is further stated that respondent Nos.4 and 5 are trying to eliminate the petitioners and, as such, the petitioners moved a representation dated 11.12.2020 (Annexure P-3) to the Commissioner of Police, Jalandhar (respondent No.2). However, no action has been taken thereon.
Notice of motion.
On the asking of the Court, Mr. V.G. Jauhar, Senior Deputy Advocate General, Punjab, has joined the session through video conferencing and accepts notice on behalf of respondent Nos.1 to 3.
Heard learned counsel for the parties.
In the present case, this Court, without expressing any opinion on the validity of the relationship of the petitioners, is required to consider whether the apprehension of the petitioners needs to be addressed. Petitioner No.1, in the present case, is more than 18 years of age and is a major. She is well within her right to decide for herself what is good for her and what is not. She has decided to take a step to be in a live-in-relationship with petitioner No.2 who is also major, though may not be of a marriageable age. Be that as it may, the fact remains that both the petitioners in the present case are major and have a right to live their life on their own terms. The private respondent Nos.4 and 5 being father and mother of petitioner No.1, who is a major, cannot dictate to petitioner No.1 how and with whom she chooses to spend her life. Parents cannot PARKASH CHAND 2020.12.18 11:25 I attest to the accuracy and integrity of this document CRWP No.10553 of 2020 -3- compel a child to live a life on their terms. Every adult individual has a right to live his or her life as he or she deems fit.
The petitioners are both major and have every right to live their lives as they desire within the four corners of the law. The society cannot determine how an individual should live her or his life. The Constitution of India guarantees every individual the right to life and the choice of a partner is an important facet of the right to life. In the matter of Shafin Jahan vs. Asokan K.M., (2018) 16 SCC 368, the Supreme Court reiterated the right of choice of an adult. It was inter alia held:-
"86. The right to marry a person of one's choice is integral to Article 21 of the Constitution. The Constitution guarantees the right to life. This right cannot be taken away except through a law which is substantively and procedurally fair, just and reasonable. Intrinsic to the liberty which the Constitution guarantees as a fundamental right is the ability of each individual to take decisions on matters central to the pursuit of happiness. Matters of belief and faith, including whether to believe are at the core of constitutional liberty. The Constitution exists for believers as well as for agnostics. The Constitution protects the ability of each individual to pursue a way of life or faith to which she or he seeks to adhere. Matters of dress and of food, of ideas and ideologies, of love and PARKASH CHAND 2020.12.18 11:25 I attest to the accuracy and integrity of this document CRWP No.10553 of 2020 -4- partnership are within the central aspects of identity. The law may regulate (subject to constitutional compliance) the conditions of a valid marriage, as it may regulate the situations in which a marital tie can be ended or annulled. These remedies are available to parties to a marriage for it is they who decide best on whether they should accept each other into a marital tie or continue in that relationship. Society has no role to play in determining our choice of partners."
The petitioners are seeking protection of their life and liberty as envisaged under Article 21 of the Constitution of India. Article 21 of the Constitution of India provides for protection of life and personal liberty and further lays down that no person shall be deprived of his or her personal liberty except as per the procedure established by law. No doubt petitioner No.2 is not of marriageable age, however, admittedly, he is a major. Merely because of the fact that petitioner No.2 is not of a marriageable age, the petitioners cannot possibly be denied enforcement of their fundamental rights as envisaged under Article 21 of the Constitution of India. The petitioners, both being major, have decided to live together in a live-in relationship and there possibly cannot be any reason for the respondents to object to the same.
In view of the above and without expressing any opinion with regard to the veracity of the contents of the petition and the submissions made by learned counsel for the petitioners, the PARKASH CHAND 2020.12.18 11:25 I attest to the accuracy and integrity of this document CRWP No.10553 of 2020 -5- Commissioner of Police, Jalandhar (respondent No.2) is directed to decide the representation dated 11.12.2020 (Annexure P-3) and take necessary action as per law.
It is, however, made clear that any observations made above shall neither be treated as a stamp of this Court qua the relationship between the petitioners nor as an opinion on the contentions raised in the present petition and also shall have no effect on any other civil or criminal proceedings, if any, instituted/pending against them.
Disposed off accordingly.
(ALKA SARIN) JUDGE 17.12.2020 parkash NOTE:
Whether speaking/non-speaking: Speaking Whether reportable: YES/NO PARKASH CHAND 2020.12.18 11:25 I attest to the accuracy and integrity of this document