SHAIKH TEMINABANU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Considering the facts and circumstances in which the matter arises, it is being heard and decided finally, at this stage, with the consent of the learned counsel for the respective parties.

(2.) This petition under Articles 226 and 227 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 them.

(3.) It is the case of the petitioners herein that father of the petitioner No.1 tried forceful marriage of petitioner No.1 with some relative on 29/5/2022 against her wish and will. The petitioner No.1 thereafter ran from her matrimonial home on 31 st May, 2022 and started residing with the petitioner No.2. Therefore, father of petitioner No.1 has filed complaint with City Police Station, Rokadnath Police Chowki.