GULZA KUMARI Vs. STATE OF PUNJAB
LAWS(P&H)-2021-5-19
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 11,2021

Gulza Kumari Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

H.S.MADAAN,J. - (1.) Case taken up through video conferencing.
(2.) Petitioners Gulza Kumari and Gurwinder Singh have filed the present petition stating that presently they are residing together, though, they intend to get married shortly; they are apprehending danger to their lives at hands of parents of petitioner No.1-Gulza Kumari. As a matter of fact, the petitioners in the garb of filing the present petition are seeking seal of approval on their live-in-relationship, which is morally and socially not acceptable and no protection order in the petition can be passed. The petition stands dismissed accordingly.;


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