RAJWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, who have allegedly married each other, are seeking protection to their life and liberty at the hands of respondents No.4 to 6 who are opposed to their marriage.

(2.) According to the petitioners they have also made a representation dated 5.1.2012 to respondent-Authorities for providing protection to their life and liberty. It has been prayed that directions be issued to respondents No.2 and 3 to protect their life and liberty.

(3.) From the perusal of the averments made in the petition and documents placed on record, the necessary details as to in what manner the representation dated 5.1.2012 has been made to respondent No.2 is not established. This petition came up for hearing on 11.1.2012 before this Court and the following order was passed:-