JASUBHAI GAMJIBHAI VAKHNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioners seeking following relief(s):

(2.) The petitioners have married with their consent on 10.12.2018. The certificate of Registration of Marriage is also brought on record and the petitioners are having apprehensive of their life. Therefore, the petitioners made a complaint to the Police Inspetor, Dhanpur Devgadh Baria and to DSP, District Dahod.

(3.) Having heard Mr.Padmraj Jadeja, learned advocate for the petitioners and learned APP for the respondent-State, the Court deems it appropriate to reproduce the findings and directions issued by the Apex Court in the case of Shakti Vahini vs. Union of India , (2018)7 SCC 192 which are as under: