NAYI KAUSHALKUMAR KANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Both the parties are present before the Court seeking following reliefs:-

(3.) On the earlier occasion for the family members of the petitioners, this Court has given the protection vide order dated 20.03.2019 passed in Special Criminal Application No. 3384 of 2019. Both the petitioners are present and they are apprehensive to enter the village and, therefore, they are desirous to get the protection. It appears from the registration of marriage that they got married on 11.03.2019 at Dariyapur and are now required to settle back at the same village.