CHEENA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India for directing respondents No. 2 and 3 to protect the life and liberty of the petitioners from the hands of respondents No.4 to 6

(2.) Learned counsel for the petitioners submits that both the petitioners are major and have married against the wishes of respondents No.4 to 6 and have sought protection to their life and liberty. They apprehend danger from respondents No.4 to 6. Their marriage certificate as well as marriage photographs as evidence of their marriage are on record as Annexures P-3 and P-4. The petitioners have submitted a representation dtd. 7/6/2022 Annexure P-5 to respondents No. 2 and 3.

(3.) On asking of this Court, Ms. Sakshi Bakshi, Assistant Advocate General, Punjab accepts notice on behalf of the State.