AMIT MUNIRBHAI SAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives services of notice of Rule on behalf of respondent authorities.

(2.) Today, when the matter is taken up for hearing, Ms. Reshma G Rauma, learned advocate for the petitioners has placed on record the certified copy of the receipt acknowledging application for registration of marriage issued by the office of Marriage Officer, Vadodara. Ms. Monali Bhatt, learned APP has also placed on record the report dtd. 31/5/2022 submitted by the In-charge Police Inspector, Palitana Town Police Station. The aforesaid receipt as well as the report are permitted to be taken up on record.

(3.) This is a petition seeking police protection by the petitioners on the ground that they are legally wedded husband and wife and have married on 26/5/2022, however, they have apprehension that they may incur threat of their parents.