PATEL PRAPTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Ms.Moxa Thakkar, learned Additional Public Prosecutor, waives service of notice of Rule for the respondents.

(2.) This petition under Article 226 of the Constitution of India, has been preferred by the petitioner, inter alia, with a prayer to direct respondent No.4 to provide protection to the petitioner and her in-laws family member.

(3.) It is the case of the petitioner herein that the petitioner No.1 got married with petitioner No.2 on 22 nd September, 2022. The petitioners are adult and are, therefore, competent to take their own decision. As per the say of the petitioner No.1, her family members are not happy with this marriage and therefore, petitioners have apprehension that some untoward incident would take place at the instance of the family members of petitioner No.1.