SACHIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present criminal writ petition under Article 226 of the Constitution has been filed by the petitioners praying for protection to their life and liberty, in view of the marriage solemnized by them against the wishes of respondents No.4 to 6.

(2.) On the asking of the Court, Mr.Hittan Nehra, Addl. A.G. Punjab, accepts notice on behalf of respondents No.1 to 3 and requisite copies of the petition have already been supplied to the State by learned counsel for the petitioners.

(3.) Paper-book reveals that marriage of petitioners No.1 and 2 was solemnized on 23/6/2022. The documents annexed by the petitioners with the petition including their Aadhar Cards (P-1 and P-2) show that both are major and duly identified by their counsel, but apprehending threat to their life and liberty at the hands of respondents No.4 to 6.