KULWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Allowed, as prayed for. Crl. Misc. No. M-35953 of 2009 Notice of motion.

(2.) On the asking of the Court, Mr. Arshvinder Singh, Deputy Advocate General, Punjab, accepts notice on behalf of the State.

(3.) The reiteration of that obvious constitutional guarantee would not be inferred to be an expression of opinion on the merits of the averments in the course of the petition qua the factum/validity of their matrimonial alliance.