PREMLATA LAXMANSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP Shri JK Shah appears and waives service of notice of rule for and on behalf of the respondent-State.

(2.) This petition preferred under Articles 14 19, 21 and 226 of the Constitution of India seeks appropriate directions to the State Police to grant protection to the petitioners and the family members of the petitioner no. 2.

(3.) It is the case of the petitioners that on 11th May HC-NIC Created On Thu Aug 17 2017, the petitioner no. 1 had made a complaint to the Police Commissioner, Ahmedabad seeking police protection for herself and for petitioner no. 2 and his family members. It is also the case of the petitioners that they wish to marry, however, the parents of the petitioner no. 1 are administering threats through one Jagdishprasad, a Police Constable of Devgadh Police Station, Rajasthan. It is because of this reason that the petitioner no. 1 ran away with the petitioner no. 2 and both are willingly together in love affair since four years. It is the case of the petitioner no. 1 that she was subject to undue pressure by her family members, and therefore, she left her parental home on 28th April 2017 to save her life. According to the petitioner no. 1 her family members are very head strong persons and having high political connections, and therefore, she apprehends danger to her life as well as that of the petitioner no. 2 and his family members.