NARGIS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through Video Conferencing. This petition has been filed under Article 226 of the

(2.) Constitution 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 to 6. 3. Learned counsel for the petitioners submits that petitioner No.1, though minor, and petitioner No.2, have married with each other against the wishes of respondents No.4 to 6 and have sought protection to their life and liberty. They apprehend danger at the hands of respondents No.4 to 6. The photograph, evidencing their marriage, is on record as Annexure P-3.The petitioners have submitted a representation dtd. 16/12/2021 (Annexure P-