DINESH VERMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Members of the Bar are abstaining from work today.

(2.) By way of filing this petition, the petitioners seek necessary protection of their lives and personal liberty in view of the fact that they are in a live-in relationship and are under eminent threats at the hands of respondents No. 4 and 5. Petitioner No.1 - Dinesh Verma is aged about 29 years, whereas, petitioner No. 2 - Pallavi is a minor, aged about 17 years 10 months.

(3.) In the context of threat perception at the hands of private respondents No. 4 and 5 petitioners have allegedly moved representation dtd. 30/10/2022 (Annexure P-3) to Commissioner of Police, Ludhiana (respondent No. 2), wherein, all the apprehension to their lives has been expressed.