KULWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners apply for protection for their life and liberty.

(2.) On the asking of the Court, Ms. Rajni Gupta, Additional Advocate General, Punjab and Mr. S.S. Goripuria, Deputy Advocate General, Haryana, accept notice on behalf of the State of Punjab and Haryana respectively.

(3.) The petitioners belong to the category of those persons who fall for each other and tie the knot, without their respective parents being in the know of the factum thereof.