SHIVANI ALPESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioners are before this Court seeking following reliefs:-

(2.) They both have married inter-caste. Certificate of registration of marriage is already brought on record dated 22.11.2018, which is performed under the Special Marriage Act. Petitioners have already approached Anand town police station on 13.01.2019.

(3.) This Court also has heard learned Additional Public Prosecutor Mr. Mehta for respondent-State.