KRISHMA HUSSAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for issuance of directions to respondent No.2 & 3 to protect the life and liberty of the petitioners at the hands of private respondents No.4 to 14, not to harass or interfere in the peaceful married life of the petitioners.

(2.) The counsel for the petitioners has submitted that he has verified the identity of the petitioners.

(3.) The petitioners seek protection of their life and liberty by contending that both of them having attained the age of majority, have married each other against the wishes of their respective family members/respondents No.4 to 14 and so seek appropriate protection from the authorities. They claim to have submitted a representation (Annexure P-4) in this regard to the Commissioner of Police, Ludhiana, on 30.10.2020, but are still apprehensive about their safety and security in view of the alleged inaction of the police and the alleged clout of their family members/respondents.