SAHISTA MOINKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioners have prayed that the respondent - Police Authorities be directed to give police protection to the petitioners.

(2.) Heard learned advocate, Ms. Heeru Makhijani for the petitioners and learned APP Ms. Monali Bhatt for the respondents.

(3.) Learned advocate for the petitioners referred to the averments made in the memo of petition and, thereafter, submitted that the petitioner no.1 married with the petitioner no.2, copy of marriage registration certificate is produced on record at Page No.15 of the compilation and because of which, the petitioners are receiving threats from the concerned parties and, hence, they have given various applications to the respondent - Police authorities and requested for the grant of police protection. Learned advocate has referred to the applications submitted before the various respondent authorities. It is submitted that though the representations/applications made by the petitioner have been duly received by the respondent - Police authorities, till date no steps are taken by the respondent - Police authorities for the grant of police protection to the petitioners. It is, therefore, urged that appropriate directions be issued.