PATEL ANJALIBEN VINODBHAI 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 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.

(3.) It is the case of the petitioners herein that both the petitioners are major and are living together as they have entered live in relation agreement, which is produced at Page- 14 of the petition compilation and they want to marry once they attain the marriageable age, which might not be welcomed by their parents and therefore, the petitioners apprehend danger to their lives and property.