LOVELY RANI AND ANR. Vs. STATE OF PUNJAB AND ORS.
LAWS(P&H)-2011-4-308
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 29,2011

Lovely Rani And Anr. Appellant
VERSUS
State of Punjab and Ors. Respondents

JUDGEMENT

Daya Chaudhary, J. - (1.) Crl. Misc. No. 23401 of 2011
(2.) APPLICATION is allowed as prayed for. Crl. Misc. No. M -12968 of 2011 The present petition under Section 482 Code of Criminal Procedure has been filed on behalf of Lovely Rani and Sanjay Kumar for issuing directions to the official Respondents to protect their lives and liberty as they have solemnized their marriage contrary to the wishes of private Respondents.
(3.) BOTH the Petitioners are present in Court and claim themselves to be major and unmarried on the basis of documents annexed with the petition and they are apprehending threats at the instance of private Respondents.;


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