ANGREJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners namely Angrej Singh and Bindro Rai have approached this Court under Article 226 of the Constitution of India for seeking protection of their lives and personal liberty from private respondent.

(2.) The contention of the petitioners is that both are major, aged 23 years and 21 years respectively. In support thereof, copy of the Aadhaar Cards pertaining to the petitioners have been appended. The petitioners further contend that they have performed marriage against the wishes of their parents. The marriage of the petitioners was solemnized on 15/6/2022 as per Hindu rites and rituals. A copy of Marriage Certificate (Annexure P-3) has also been appended. The petitioners apprehend threat to their lives and claim that there is a constant danger of being implicated in a false case.

(3.) The Registry is directed to send a copy of this order along with copy of the petition and above-said representation to respondent No.2- Senior Superintendent of Police, District Ferozepur for requisite compliance.