AMAN JINDAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, who are of the age of 26 and 22 years respectively as per their Aadhar Cards, have approached this Court seeking protection of their life and liberty on the averments that the petitioners performed marriage on 30/11/2021 as per Sikh rites and ceremonies against the wishes of respondents No.4 to 6 and the petitioners are apprehending threat to their life and liberty at their instance.

(2.) Learned counsel for the petitioners states that a representation dtd. 30/11/2021 (Annexure P-4) was made to the Senior Superintendent of Police, Sangrurt seeking necessary protection but no action has been taken so far in the matter and prays for issuance of direction in this regard.

(3.) Mr.Tanvir Joshi, Assistant Advocate General, Punjab accepts notice on behalf of respondents No.1 to 3 and he has no objection if appropriate direction for providing requisite protection to the petitioners is given.