TEJASWINI NARENDRASINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent nos. 1 to 5.

(2.) By way of present application, applicants have requested to direct the respondents authorities to ensure the life and liberty of the applicants against the fear from the relatives of the applicant no.1 in the interest of justice and take preventive steps against the relatives of the applicant no.1.

(3.) Brief facts of the present case are that applicant no.1 belongs to Darbar community and applicant no.2 belongs to Brahmin community and due to long time love affiar, they got married out 6/9/2022 and as the marriage of the applicants is inter caste as well as the applicant no.1 got married against the will and wish of her family, her family members have started issuing the threat and therefore, applicant no.1 has made an application before the respondents authority with a request to provide police protection to the applicants and family members of the applicant no.2 and as no actions or steps were taken by the respondent authorities, applicant no.2 again made an application with a request to provide police protection before the respondent no.2 and 3. But, thereafter the threat of the family members of the applicant no.1 has not been stopped and therefore, applicants have approached this court by way of this application.