HARLEEN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition, filed under Article 226 of the Constitution of India, is for issuance of directions to official respondents to protect the life and liberty of the petitioners as petitioner No.1 has performed marriage with petitioner No.2 against the wishes of her parents and other family members and the petitioners are apprehending threat to their life and liberty at their instance.

(2.) On asking of the Court, Mr. Joginder Pal Ratra, DAG, Punjab accepts notice on behalf of the respondents-State. Let a complete set of the paperbook be supplied to him during the course of the day.

(3.) Learned counsel for the petitioners has submitted that a representation dtd. 12/5/2022 (Annexure P-5) was made to the Commissioner of Police, Ludhiana seeking necessary protection but no action has been taken so far in the matter.