LAWS(GJH)-2019-4-192

CHAUDHARI ROSHNIBEN BHARATBHAI Vs. STATE OF GUJARAT

Decided On April 26, 2019
Chaudhari Roshniben Bharatbhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Petitioners are before this Court seeking police protection on the ground that they both have married on their volition. Their marriage is inter-caste marriage. The girl is facing severe threat from the family of petitioner No.1. Certificate of registration of marriage is also produced before this Court. Applications dated 08.04.2018 made to Deputy Commissioner of Police, Bhavnagar and also to Superintendent of Police, Surendranagar also has been forming part of this record.

(2.) Considering the submissions of learned Additional Public Prosecutor and Mr. Puj for the applicants and also noticing the apprehension shown by both the petitioners, it is extremely sad and unfortunate to note that the caste, which is said to be a curse on the Indian society is hovering over the petitioners, who are both educated and matured enough and yet with this apprehension they have to approached this Court for police protection.

(3.) Petitioners are before this Court seeking protection in wake of the decision of.