CHAUDHARY DIPESHKUMAR DEVAJIBHAI KARSHANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri Nasir Saiyed for the petitioners and learned APP Ms. Jirga Jhaveri for the respondent State.

(2.) By way of present petition, petitioners who have got married on 23.09.2019, have voiced their apprehension that since the parents of the petitioner No.2 were not in favour of the marriage between the petitioners, there was a threat to the life and property of the petitioners. Consequentially, the petitioners have prayed that this Court may direct the respondent No.2 to provide police protection to the petitioners.

(3.) It appears that by earlier orders of this Court, at the request of the petitioners, police protection had been granted to the petitioners at their own costs. It also appears that such police protection had been granted from 18.12.2020 to 24.12.2020 during which period, no law and order problem had been reported.