AJAY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case has been heard through video conferencing on account of Covid-19 Pandemic.

(2.) Petitioners allege that both of them are major and they got married on 12/10/2021 against the wishes of respondents No.4 and 5 who are related to petitioner No.2. It is their first marriage.

(3.) Counsel for the petitioners submits that aforesaid private respondents No.4 and 5 have threatened to cause harm to both the petitioners and in this regard, representation dtd. 12/10/2021 (Annexure P- 4) was given to respondent No.2 but till date no action has been taken by the concerned authority in this regard.