SUREKHA RANI 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 protect the life and liberty of the petitioners, who have married against the wishes of private Respondent i.e. Respondent No.4.

(2.) Petitioner No.1-Surekha Rani is stated to be born on 26/2/1983 and for this purpose, reference has been made to Aadhar Card (Annexure P-1). Petitioner No.2-Baljit Singh is stated to be born on 19/4/1978 and for the said purpose, reference has been made to Aadhaar Card (Annexure P-2). The petitioners have solemnized Marriage on 28/9/2022. A copy of the Marriage Certificate of the petitioners is annexed to the petition as Annexure P-4.

(3.) Notice of motion.