VEHRAG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) A direction is sought to Senior Superintendent of Police, Hoshiarpur and SHO, Police Station Garhdiwala, District Hoshiarpur to protect the life and liberty of the petitioners from the hands of private respondents, arrayed as respondents No. 4 to 17.

(3.) Petitioner No.1 is 20 years and Petitioner No. 2 is 16 years and 4 months of age. The petitioners want to marry each other. Petitioner No. 2 is with petitioner No. 1 as they ran away and are living together in the houses of relatives and friends of petitioner No. 1.