SHAHNAAZ Vs. UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) This petition has been filed under Article 226 of the Constitution of India read with Section 482 of Cr.P.C. for issuance of a writ in the nature of mandamus directing respondents No. 2 and 3 to protect the life and liberty of the petitioners at the hands of respondents No. 4 and 5.

(3.) Learned counsel for the petitioners states that this is an intercaste marriage, both the petitioners are major and have married against the wishes of respondents No. 4 and 5 and have sought protection to their life and liberty. They apprehend danger at the hands of respondents No. 4 and 5. The certificate evidencing their marriage is on record as Annexure P-4. The petitioners have submitted a representation dated 15.06.2021 (Annexure P-5) to respondent No. 2-Senior Superintendent of Police, Chandigarh.