SUKHPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners claim that they have attained majority and married against the wishes of their family members. Apprehending threat to their life and liberty, they have filed the present petition for protection.

(2.) Petitioners claim to have submitted a representation (Annexure P-7) dated 25.12.2019 in this regard to the Senior Superintendent of Police, Barnala.

(3.) Heard. Record perused.