M.NEVEATHA Vs. STATE BY

JUDGEMENT

(1.) This petition has been filed seeking for police protection to the petitioners' and the family members of 2nd petitioner.

(2.) It is seen from the records that the 1st and 2nd petitioners loved each other and they decided to get married. Since it was an intercaste marriage, the 1st petitioner's parents opposed the marriage. The 1st petitioner was not able to convince her parents and she was even threatened with dire consequences. Left with no other option, the 1st petitioner moved out of her house and the petitioners got married on 14.06.2019. Subsequent to the marriage the petitioners started living as a joint family along with the parents of the 2nd petitioner.

(3.) There was a threat exerted on the petitioners and the family members and therefore a complaint was given before the respondent police seeking for police protection. Since the same has not been acted upon, the present petition has been filed before this Court seeking for appropriate directions.