ANJALI 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.) By this petition, the petitioners seek protection of life and liberty at the hands of respondents no. 4 to 7, upon the petitioners having married each other (as contended) against the wishes of the said respondents, on 09.06.2020.

(3.) As regards proof of age of the petitioners, copies of their Aadhaar Cards have been annexed with the petition as Annexures P-1 and P-2 respectively.