NARENDRA PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Rajesh Kumar Pal, learned counsel for the petitions and learned Standing counsel for the respondents. Sri Garun Pal Singh has appeared for respondent no. 4.

(2.) In the petition it has been stated that the petitioners have married on 11.5.2013 at Radha Rani Mandir, Mathura. Since the petitioners have married against the wishes of their parents, the respondents especially the parents of petitioner no. 2 are interfering in their married life and there is danger to their life and liberty. Therefore, in the petition they have prayed for a direction commending the respondents not to interfere in their peaceful matrimonial life and to provide security to them.

(3.) The petition is supported by the affidavit of petitioner no. 1.