ALEMABEN SADIKBHAI MAKNOJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.H.S.Soni, learned Additional Public Prosecutor waives service of notice for and on behalf of respondent-State.

(2.) Both the petitioners are before this Court who have married without the wish and will of petitioner No.1. The complaint has been filed by father of petitioner No.1 being C.R.No.I-31 of 2019 registered with Siddhapur police station on 14.03.2019 for ransacking the house of petitioner No.2 and her family. His brother has filed the complaint C.R.No.I-5 of 2019 with Kokoli police station on 11.03.2019. In such circumstances, they are seeking police protection.

(3.) Petitioner No.1 is present before this Court it has been verified by the Court from her that she on her own wish and will had chosen to marry and join petitioner No.2.