SANDEEP KUMAR AND ANOTHER Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-9-369
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 07,2012

Sandeep Kumar And Another Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) Prayer made in the instant petition is for the protection of life and liberty of the petitioners, which is stated to be in danger at the hands of respondent Nos.4 and 5. The petitioners have contracted marriage on 10.08.2012 (Annexure P-7) against the consent of their parents. As per the documents, Annexures P-1 and P-2, the petitioners are major. They are apprehending their arrest by the police.
(2.) Both the petitioners have appeared in person and made a statement that they are major.
(3.) Notice of motion.;


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