PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present criminal writ petition under Article 226 of the Constitution of India has been filed by the petitioners praying for protection to their life and liberty, in view of the marriage solemnized by them against the wishes of respondents No.5 to 7.

(2.) Upon advance notice, Mr. Shubham Kaushik, AAG, Punjab, appears on behalf of respondents No.1 to 4. Requisite copies of the petition have already been supplied to the respondents-State by the learned counsel for the petitioners.

(3.) Paper-book reveals that marriage of petitioners No.1 and 2 was solemnized on 6/1/2024. The documents annexed by the petitioners with the petition including their Aadhaar Cards (Annexures P-1 and P-3) show that both are major and duly identified by their counsel, but apprehending danger to their life and liberty at the hands of respondents No.5 to 7.