SHURMU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioners seek protection of life and liberty of the petitioners by contending that both of them having attained the age of majority, have married each other against the wishes of their respective family members respondent Nos.4 and 5 and to seek appropriate protection from the authorities. They submitted a representation dtd. 3/6/2022 (Annexure P-5) in this regard to the Senior Superintendent of Police, Jalandhar but are still apprehensive about their security in view of the apparent inaction and alleged clout of their family members-respondents.

(2.) Notice of motion.

(3.) On the asking of the Court, Mr. Sukhbeer Singh, A.A.G. Punjab accepts notice on behalf of the official respondents-State. A copy of the paper-book be handed over to him during the course of the day.