ANJALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case heard by video conferencing.

(2.) By this petition, the petitioners seek protection of life and liberty at the hands of respondents no.4 to 7, upon the petitioners having married each other (as contended) against the wishes of the said respondents, on 18/1/2022.

(3.) On a specific query put to learned counsel for the petitioners, it has been stated that neither are the petitioners in any prohibited relationship to each other, nor has any of them been married earlier. He states that he has obtained specific instructions from the petitioners in that regard.