SONIYABEN MUKESHBHAI KAPADIYA 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 they are came into contact with each other and became friends. Thereafter, their friendship converted into love and they have decided to stay together and therefore, petitioners have entered into an agreement of Live-in-Relationship dtd. 4/3/2022, which is notarized and started living together. Both the petitioners are adult and are, therefore, competent to take their own decisions. It is submitted that their parents and relatives are against their relationship and therefore, the petitioners apprehend danger to their lives and property. The parents of the petitioner no.1 are headstrong persons and they are harassing the petitioners.