ROZEE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has preferred seeking police protection. Both the petitioners have got married. It is a inter?caste or inter?religious marriage. The threat of the family and community, according to them is incurred because of their marriage. Therefore, request is made for police protection.

(2.) Heard learned advocate Mr. S.M. Ahir and Additional Public Prosecutor Ms. Jirga Jhaveri on waiving service of notice on behalf of the respondent - State, has fairly stated that State would follow the ratio laid down in the case of Shakti Vahini vs. Union of India, reported in 2018(7) SCC 192 decided on 27.03.2018. Apt would be reproduced para?55 to 55.3.5, which read as under;

(3.) The Police Inspector, In?charge of Police Station concerned, shall on urgent basis provide the police protection to both the petitioners, without loss of further time. The duration of protection shall be decided by the Superintendent of Police, Junagadh.