NEERU BALA AND ANOTHER Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2011-8-384
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 17,2011

Neeru Bala And Another Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) Notice of motion. Mr. Sudhir Nehra, Additional Advocate General, Punjab appears on behalf of State of Punjab.
(2.) It is another case where a couple, who married against the wishes of their parents, has sought Police protection on the premise that they apprehend danger to their lives.
(3.) While it is true that honour killings take place and such couples are harassed to the extreme due to medieval mindset of the parents, police protection is not to be ordered in each and every case or merely for the asking.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.