(1.) The petitioners have approached this Court under Article 226/227 of the Constitution of India for seeking protection of their lives and personal liberty from Respondents No. 4 to 7.
(2.) The contention of learned counsel for the petitioners is that both are major, aged 21 years and 26 years respectively. In support thereof, copies of Aadhaar Cards pertaining to the petitioners have been appended. It has further been contended that petitioners have performed marriage against the wishes of their parents and other relatives. The marriage of the petitioners was solemnized on 25/5/2022 as per Hindu rites and ceremonies. Copy of photographs of marriage (Annexure P-4) and Marriage Certificate (Annexure P-3) have also been appended. The petitioners apprehend threat to their lives and liberty and claim that there is a constant danger of being implicated in a false case.
(3.) Notice of motion restricted to Respondents No.1 to 3 only. Pursuant to supply of advance copy, Mr. Sandeep Chopra, DAG, Punjab, accepts notice on behalf of Respondents No.1 to 3.