HARPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Fearing for their lives and liberty at the hands of the private respondents, the pettitioner s, who claim to have married aer aaining the permissible age for marriage, against the wishes of the private respondents, have come up before this Court by invoking their fundamental rights of life guaranteed under Article 21 of the Constuon of India, seeking direcon to the State to protect them.

(2.) Noces served upon the o?cial respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of o?cial respondents nor the issuance of noces to the priva te respondents is required

(3.) If the allegaons of apprehension of threat to th eir lives turn out to be true, it might lead to an irreversible loss. Thus, in the facts and circumstances peculiar to this case, it shall be appropriate that the concerned Superintendent of Police, SHO, or any o?cer to whom such powers have been delegated or have been authorized in this regard, provide appropriate protecon to the Pettition n ers for one week from today.