PARDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the instant petition filed under Article 226 of the Constitution of India, is for issuance of directions to respondents No.2 and 3, to provide protection of life and liberty to the petitioners, who are stated to be adults and have solemnized marriage on 2/6/2022 at Mohali, against the wishes of their respective families.

(2.) Learned counsel for the petitioners submits that petitioners apprehend threat to their life at the hands of the private respondents. He submits that a representation in the said regard has been given to respondent No.2-Senior Superintendent of Police (Rural), Jalandhar vide Annexure P-6 dtd. 3/6/2022, however, in vain. He submits that he would be satisfied if directions are issued to respondent No.2-Senior Superintendent of Police (Rural), Jalandhar, to look into their representation (Annexure P-6) and take appropriate steps at the earliest.

(3.) Notice of motion to official respondents only.