HARWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court, by way of filing the present petition under Articles 226/227 of the Constitution of India, seeking protection of their life and liberty on the premise that petitioner No.l 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.) Notice of motion.

(3.) On asking of the Court, Mr. Joginder Pal Ratra, DAG, Punjab and Mr. Rishu Mahajan, Advocate and Mr. Sanjeev K. Virk, Advocate accept notice on behalf of the private respondents i.e. respondent Nos. 4 to 7.