NITABEN SUNILBHAI MEVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Following are the prayers sought for by the petitioners:

(2.) Issue notice, returnable on 08.04.2019. Learned APP waives service of notice forthwith. It is pointed out by the learned advocate Mr. Rahil Jain appearing for the petitioner that three complaints have already lodged. It is also pointed out that the first FIR being C.R. no. 7/2017 registered with Chappi Police Station for the offences punishable under Sections 395 , 365 , 342 , 452 , 427 , 120(B) , 504 and 506(2) of Indian Penal Code. He has drawn the attention of this Court to the F.I.R. of 13.04.2017 where mother of the petitioner No.2 herein was abducted. According to him, the transcript of the mobile have been of the year 2018 also revealed as to how both the petitioners are under immense threat. The family of the petitioner No.2 also is under apprehension.

(3.) Let the Police Inspector incharge of the Chappi Police Station provide the necessary protection to both the petitioners and family of the petitioner No.2. The same shall be done without further loss of time. In the event of any attempt on the part of anyone to take law in the hands, let the strictest actions be taken. It would be apt to reproduce the findings and observations of the Apex Court in the case of 'SHAKTI VAHINI VS. UNION OF INDIA AND OTHERS', reported in (2018) 7 SCC 192 which concern all couples who are married intercaste. The relevant observations of the Apex Court read thus: