LAWS(MAD)-2019-5-132

ABINA Vs. STATE

Decided On May 09, 2019
Abina Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking for police protection.

(2.) The petitioner, who is aged about 19 years has married one Manoj @ Manojkumar, who belongs to the same village. The marriage was an inter caste marriage and this was opposed by the parents of the petitioner. A complaint was given to the respondent police stating that the petitioner and the family members of her husband are being harassed. That apart, there is also a potential danger to the life and limb of the petitioner and her husband and his parents and therefore police protection is being sought for by the petitioner.

(3.) The learned counsel for the petitioner submitted that the petitioner is peacefully living in the matrimonial home. However, the parents of the petitioner are causing serious threat to the petitioner and therefore, the petitioner has approached this Court seeking for police protection.