RAVAL DHRUVALBEN SHANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition by the petitioners, seeking direction against the police authorities to provide them protection.

(2.) It is the say of the petitioners that they both belong to the same caste. However, since, they have solemnized their marriage without the blessings of their parents, they are apprehending strong reactions from the parents of petitioner No.1.

(3.) They also have filed their joint affidavit, which is forming the part of the record.