RAJBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRL .Misc.No.14809 of 2013 is allowed. This is a petition under Section 482 of the Code of Criminal Procedure praying for directions to respondents No.1 to 3 to protect their life and liberty which is alleged to be in danger at the hands of respondents No. 5 and 6 on account of their having got married against their parental consent. major

(2.) BOTH the petitioners contend that they are.

(3.) FURTHER , the Delhi High Court in Vivek Kumar @ Sanju and another v. The State & another, Crl.M.C.No.3073-74/2006 decided on 23.2.2007 observed as under :