MEENU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents No.2 and 3 to protect the life and liberty of the petitioners, who got married on 31/1/2024, at the hands of private respondents.

(2.) Notice of motion.

(3.) Mr. Siddharth Attri, AAG, Punjab, accepts notice on behalf of the official respondents. Mr. Anosh Samson, Advocate has appeared and accepts notice on behalf of respondent Nos. 4 to 7.