PRABHJOT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court seeking protection of their life and liberty on the premise that petitioner No.1 has performed marriage with petitioner No.2 against the wishes of her parents and other family members and the petitioners are apprehending threat to their life and liberty at their instance.

(2.) Mr. Joginder Pal Ratra, DAG, Punjab accepts notice on behalf of the respondent - State.

(3.) Learned counsel for the petitioners has submitted that a representation dtd. 15/11/2021 was made to the Senior Superintendent of Police, Kapurthala (Annexure P5), seeking necessary protection but no action has been taken so far in the matter.