TANIYA MEHRE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for issuance of directions to respondent Nos.2 and 3 to protect the life and liberty of the petitioners and to provide adequate security to them as they apprehend a threat to their lives from respondent Nos.4 to 7.

(2.) Learned counsel for the petitioners contends that they being majors have solemnized marriage with their own consent in accordance with law. The private respondents are not accepting the marriage of the petitioners and are extending threats to them. The copies of 'Aadhaar' Cards of petitioners No.1 and No.2 (Annexures P-1 and P-2) have been placed on record.

(3.) Notice of motion.