PREETI OMPRAKASH SINGH 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 petitioners, inter alia, with a prayer to direct the concerned police authorities to provide protection to the petitioners as per the representation made by petitioners addressed to respondent No.2 police authorities.

(3.) It is the case of the petitioners herein that petitioners have made one representation dtd. 23/5/2022 to the respondent No.2, but no response is received from the respondent No.2. It is submitted that as per the provisions of Special Marraiges Act, the petitioners are reuired to present themselves before the Registrar of Marraiges after 40 days of their application to register their marriage. The petitioners were required to remain present on 1/7/2022.However, the petitioners are under fear and threat of life and liberty at the behest of parents of the petitioner No.1, the petitioners require police protection. It is submitted that petitioners are desirous to marry with each other. The marriage of the petitioners has not been liked by the parents and relatives of petitioner No.1 and therefore, the petitioners apprehend danger to their lives and property. In this regard, petitioner No.1 has made an application on which, according to the petitioners, no action has been taken.