SWARANJEET KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Crl. Misc. No. 65007 of 2009 Allowed, as prayed for. Crl. Misc. No. M-36062 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. The respondent Nos. 2 and 3 (Senior Superintendent of Police, Ludhiana, and S.H.O., Police Station, Jagraon, District Ludhiana, respectively) shall ensure that the petitioners shall have the similar constitutional protection which is available to all the citizens of the country (and those visiting it) under Article 21 of the Constitution of India. 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.

(3.) A copy of the order be given to the learned State counsel under the signatures of Special Secretary. Disposed of accordingly.