PATEL KINJALBEN MILANKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India, has been preferred by the petitioners, inter alia, with a prayer to direct the Respondent authorities to provide protection to the petitioners.

(2.) It is the case of the petitioners herein that petitioner No. 1 and 2 have known each other for the last few years and developed a friendship that evolved into a love affair. On 29/11/2020, they got married. The marriage certificate is attached at Annexure-A. However, due to opposition from the relatives of the petitioners, who threatened them, the petitioners live in constant fear for their lives, making it impossible for them to reside in their district. Subsequently, the petitioners filed a complaint at Annexure-B with the respondent authority, against the relatives of petitioners. When no action was taken by the police authority, the petitioners decided to approach this Court.

(3.) Learned advocate for the petitioners, has submitted that the petitioners are facing threats to their lives and liberty from the parents and relatives of petitioners. Both the petitioners have attained the age of majority and have voluntarily decided to get married to each other. They are residing together but their life is under threat, therefore, in consonance with the principles of law enunciated by the Supreme Court in Lata Singh v. State of Uttar Pradesh and Anr. [2007(1) GLH 41], protection may be provided to the petitioners.