NAYAK VISHALKUMAR JITENDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for seeking police protection on the ground of both the petitioners have been married intercaste out of their own volition without blessing of parents of petitioner No.2.

(2.) This Court has heard learned advocate Mr.Chaudhary appearing for the petitioners as well as Ms.Jhaveri learned Additional Public Prosecutor appearing for the Respondent-State.

(3.) The request for police protection has already been made to the P.I. Nikol Police Station, TA: Dashkroi, Ahmedabad.