SURINDER KAUR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Heard.

(2.) Pleadings on record have been perused.

(3.) Writ petition is disposed of with a direction to respondent No.3 i.e. the S.H.O., Police Station Ramdas, District Amritsar that in case any representation is filed seeking protection of life and liberty, the contents thereof be duly verified and if necessary, requisite steps be taken strictly in accordance with law for grant of protection of life and liberty to the petitioners. It is clarified that this order shall not be treated as a stamp of this Court for marriage of the parties.