PARVEEN KUMARI Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) Prayer in the instant petition filed under Article 226 of the Constitution of India, is for issuance of directions to respondents No.1 to 3, to provide protection of lives and liberty to the petitioners, who have married against the wishes of private respondents.

(3.) Parveen Kumari-petitioner No. 1, aged about 39 years and Arshdeep-peititoner No. 2, aged about 23 years, are present in the Court and state that both of them have never performed marriage earlier and as per averments made in the present petition, both of them have got married on 29/10/2022, against the wishes of their family members, arrayed as respondents No. 4 to 9. It has been averred therein that the private respondents are threatening to interfere in the marital life of the petitioners. Hence, the petitioners are seeking protection in that regard and have approached this Court by way of filing the instant petition. They have also submitted a representation dtd. 29/10/2022 (Annexure P-5) to respondent No.2 - Senior Superintendent of Police, District Jalandhar, wherein, they have expressed their apprehension.