Kanwaljit Singh Ahluwalia, J. - (1.) THE present petition has been filed by the newly wedded couple praying that there is imminent threat to their lives at the hands of respondents No.5 to 16 as they have not accepted their marriage.
(2.) PETITIONER No.1 - Parwinder Kaur is stated to have attained the age of majority. Her date of birth is 21.6.1992. She has stated that she has performed the marriage with petitioner No.2 according to her own will and accord. However, the marriage is not being accepted by her parents. Issue notice of motion to respondents No.1 to 4 only.
(3.) ON asking of the Court, Mr. K.D.S. Sidhu, Additional Advocate General, Punjab, accepts notice on behalf of respondents No.1 to 4. A copy of the petition has been supplied to him and he has gone through the contents of the same. Mr.Sidhu states that no body will be permitted to take law in his own hands and disturb the prevailing peace. It is submitted by Mr.Sidhu that it is bounden duty of the State to protect life and liberty of every citizen.;