LAVEEN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition, filed under Articles 226/227 of the Constitution of India, is for issuance of directions to officials respondents to protect the life and liberty of the petitioners as 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.) The Senior Superintendent of Police, Fazilka is further directed to arrange a meeting of petitioner No. 1 with her father/mother in case any such application is moved.

(3.) It is made clear that in case any FIR is registered against petitioner No.2, it will be open for the police authorities to take action, in accordance with law.