BEANT PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners through this petition seek directions for protection of their life and liberty. THE petitioners allegedly got married against the wishes of their parents. In the contention of learned counsel for the petitioners, there is a reasonable apprehension of threat from respondent Nos.5 and 6. THE Hon'ble Supreme Court of India taking serious note of such instances in Lata Singh Versus State of U.P. & Another, JT 2006(6) SC 173 has observed in the following terms:-

(2.) CONSIDERING the facts of the case and the observations made by the Hon'ble Supreme Court, direction is issued to the Senior Superintendent of Police, Patiala i.e. respondent No.2 to treat a copy of this petition as an application and have an enquiry conducted. If the circumstances so warrant, adequate security would be provided to the petitioners so as to ensure protection of their life and liberty. Disposed of.