SOLANKI KAVITABEN RAMESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicants have prayed for the following reliefs :

(2.) It appears that the writ-applicant no.1 got married with the writ-applicant no.2 on 13th November 2017. The marriage of the writ-applicant no.1 with the writ-applicant no.2 is highly opposed by the family members of the writ-applicant no.1. The writ-applicants are apprehending trouble at the end of the family members. According to them, there is a serious threat to their lives. In such circumstances, both the writ-applicants are here before this Court, seeking appropriate directions for police protection.

(3.) Having heard the learned counsel appearing for the parties and having considered the materials on record, the respondent nos.2 and 3, i.e. the District Superintendent of Police, Morbi, and the Police Inspector, Wankaner City Police Station, Wankaner, are hereby directed to ensure that no untoward incident occurs on account of the marriage of the writ-applicants. In case of any impending emergency, appropriate police protection shall also be provided in accordance with law at the earliest.