NAZMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Pranav Trivedi, 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 them as per the application made by petitioner No.1 herein addressed to respondent No.2 and other police authorities.

(3.) It is the case of the petitioners herein that bot the petitioners were in love with each other and wanted to get married, however, the parents of the petitioner No.1 did not like such relationship and they wanted to get married the petitioner No.1 with the person of their choice and, therefore, on 2/9/2021, the petitioner No.1 fled away from her parental home and met the present petitioner No.2 and, thereafter, on the very same day, i.e., on 2/9/2021, both the petitioner got married to each other as per the rites and rituals of their religion. The petitioners herein also got their marriage registered before the office of the Marriage Registrar, Ahmedabad on 14/9/2021. Both the petitioners are adult and are, therefore, competent to take their own decisions. The marriage of the petitioners has been registered vide Entry No.2021-MRC-0003-0004767 by the Marriage Registrar, Ward - Dariyapur, Ahmedabad Municipal Corporation. The marriage of the petitioners has not been liked by the parents and relatives of the petitioner No.1 and, therefore, they being the headstrong and influential persons, the petitioners apprehend danger to their lives and property as also to the lives and property of the family of the petitioner No.2. In this regard, the petitioner No.1 has made an application, on which, according to the petitioners, no action has been taken.