MEENA Vs. STATE

JUDGEMENT

(1.) Present writ petition has been filed under Article 226 of the Constitution of India read with Section 482 Cr.P.C. seeking police protection.

(2.) It is alleged in the present petition that petitioner No.1 has married petitioner No.2 on 18 th August, 2012 in Ghaziabad, Uttar Pradesh against the wishes of her parents. It is further stated that petitioners apprehend trouble from the family of petitioner No.1 and, therefore, request this Court to provide police protection.

(3.) The parents of petitioner No.1 pray for custody of petitioner No.1 on the ground that she is still a minor. They, however, undertake to this Court that they will not marry the petitioner No.1 to anyone else without her consent and till she attains the age of majority.