PREETI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court seeking protection of their life and liberty on the averments that the petitioners, being major, performed marriage on 27/12/2018 as per Hindu rites and rituals against the wishes of father and other relatives of petitioner No.1, impleaded as respondents No.4 to 10 and the petitioners are apprehending threat to their life and liberty at their instance.

(2.) On asking of the Court, Ms. Monica Chhibber Sharma, Sr. DAG, Punjab, accepts notice on behalf of the respondent-State. Complete set of paper book has been supplied to learned State counsel.

(3.) The petitioners, who are major as per the documents including Aadhar Cards attached with the petition, are present in the Court and duly identified by their counsel. On being questioned by the Court, the petitioners have admitted having solemnized marriage and reiterated their prayer as mentioned in the petition.