KAMALPREET KAUR Vs. STATE OF PUNJAB
LAWS(P&H)-2014-6-37
HIGH COURT OF PUNJAB AND HARYANA
Decided on June 13,2014

Kamalpreet Kaur Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Dr. Bharat Bhushan Parsoon, J. - (1.) NOTICE of motion.
(2.) AT this stage, Mr. Rajesh Mehta, Addl. A.G., Punjab, accepts notice on behalf of State. The petitioners, claiming themselves to be major (petitioner No. 1 having been born on 25.4.1996 and petitioner No. 2 having been born on 26.11.1995) and averring that they got married as per certificate given by a Head Priest of Sri Vishwakarma Bhawan, Sri Muktsar Sahib seek protection of their life and liberty from respondents No. 4 to 10.
(3.) LEARNED Counsel for the petitioners contends that the petitioners would be satisfied if the Sr. Superintendent of Police, Tarn Taran -respondent No. 2 is directed to look into the representation dated 22.5.2014 (Annexure P -5) already moved by the petitioners in this behalf.;


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