MAMTA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the COVID-19 pandemic.

(2.) As already noticed in the order dated 12.06.2020, the petitioners seek the protection of their lives and liberty at the hands of respondents no. 4 to 6, upon the petitioners having married each other (as contended) against the wishes of the said respondents on 09.06.2020.

(3.) Vide the aforesaid order, this court had directed the Senior Superintendent of Police, Fazilka, to have the matter inquired into and have an affidavit of a gazetted officer filed, as to whether the petitioners are in any prohibited relationship to each other, as also with regard to their dates of birth as per school records.