RIYABEN MEGHRAJBHAI CHAUDHRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed by the petitioners seeking direction to provide police protection to them.

(2.) Heard learned advocates appearing for the parties.

(3.) It is submitted by the learned advocate for the petitioners that since the petitioners fell in love with each other, they decided to marry. However, because of the opposition by the family members of the petitioners, they got married without disclosing the said fact to them. Thereafter, the petitioners eloped from their respective houses and the petitioners apprehend danger to their lives. Therefore, the petitioners made a written representation to the respondent Police Authority seeking necessary Police protection, however, the same was not granted and, hence, the present petition is filed.