HARMAN KAUR 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 or directing the official respondents 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 to the official respondents.

(3.) Mr. Siddharth Attri, AAG, Punjab, accepts notice on behalf of the official respondents.