PATEL PRAKASHKUMAR HARGOVANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition by the petitioners seeking police protection.

(2.) The petitioners have got married and the certificate of marriage has also been brought on record. They, though, belong to the same caste, their marriage being without the wish, will and blessings of their parents, they are apprehensive of honour killing. Hence, they are before this Court.

(3.) Learned APP also has been heard for the respondent-State.