DAYAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Article 226 of the Constitution for protection of life and liberty of petitioners in view of their marriage solemnized against the wishes of respondent Nos.4 to 8.

(2.) Notice of motion to respondent Nos.1 to 3 only.

(3.) On asking of the Court, Mr. Kirat Singh Sidhu, DAG, Punjab, present in Court, accepts notice on behalf of the aforesaid respondents. Requisite copies of the petition have already been supplied to the State of Punjab.