CHAUHAN HEMANGINI ASHOKBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. M.R. Molavi, learned advocate for the applicants submits that the petitioners are married couple and the marriage was registered before the Registrar of Marriage, Chief Officer, Gandhidham on 14.07.2021. Learned advocate for the petitioners submits that the representation was sent to the Suptd. of Police and Police Inspector on 15.07.2021 by speed post praying for police protection. Learned advocate for the applicants submits that the parents of petitioner No.1 - wife had objected the marriage because of the community difference. The petitioners fear the life at the hands of respondents No.4, 5 and 6.

(2.) The Apex Court in the case of Lata Singh vs. State of U.P. And another, 2007(1) GLH 41 has held and observed as under: