RENU DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.

(2.) Prayer in this criminal writ petition filed under Article 226 of the Constitution of India read with Section 482 Cr.P.C. is for issuance of appropriate direction to the respondents Nos.1 to 5, to protect the life and liberty of the petitioners at the hands of respondent Nos.6 to 8.

(3.) Learned counsel for the petitioners contends that the petitioners are major and have solemnized their marriage in accordance with law. However, the private respondents are not accepting their marriage and are adamant to separate them from each other by resorting to illegal means. Learned counsel further submits that in view of imminent danger to the life and liberty of the petitioners, petitioner No.l has moved a representation dated 23.05.2020(Annexure P-5) to respondent No.2-Senior Superintendent of Police, Gurdaspur.