LAWS(P&H)-2010-5-47

SONIA RANI Vs. STATE OF PUNJAB

Decided On May 10, 2010
SONIA RANI Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure for issuance of directions to the respondents not to harass the petitioners who have got married against the wishes of their parents.

(2.) THE petitioners are present in court in person.