JASLEEN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners claim that they have attained majority and married against the wishes of their family members. Apprehending threat to their life and liberty, they have filed the present petition for protection.

(2.) Petitioners claim to have submitted a representation (Annexure P-4) dtd. 3/10/2021, in this regard to the Senior Superintendent of Police, District Fatehgarh Sahib.

(3.) Heard. Record perused.