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Judgment
Arvind Singh Sangwan, J
The petitioners have approached this Court seeking protection of their life and liberty on the premise that petitioner No.2 has performed marriage
with petitioner No.1 against the wishes of her parents and other family members and the petitioners are apprehending threat to their life and liberty at
their instance.
Notice of motion.
Mr. Joginder Pal Ratra, DAG, Punjab accepts notice on behalf of the respondent - State.
Learned counsel for the petitioners has submitted that a representation dated 15.07.2021 was made to the Senior Superintendent of Police, Ludhiana
(Annexure P7), seeking necessary protection but no action has been taken so far in the matter.
Heard.
Without examining the question of validity or otherwise of 1 of 2 CASE HEARD THROUGH VIDEO CONFERENCING marriage of the
petitioners, the present petition stands disposed of with a direction to the Senior Superintendent of Police, Ludhiana to look into grievance of the
petitioners expressed in the representation (Annexure P7) and take appropriate action, if any, warranted in the circumstances.
The Senior Superintendent of Police, Ludhiana - respondent No.2 is further directed to convene a meeting between the petitioners and the parents of
petitioner No.2, if so required. It is further directed that petitioner No.2 will submit the complete address of her parents along with the mobile phone
numbers to enable respondent No.2, to comply with the directions.