SHANIDEV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Shri Ashwani Kumar Tripathi, learned Additional Chief Standing Counsel for the State respondents, and perused the record.

(2.) Since the issues involved in the present writ petition are similar to those raised in 124 connected petitions, all the petitions are being heard and decided together by a common order.

(3.) The present writ petition has been filed by the petitioners seeking a direction to the Senior Superintendent of Police, Etawah, to take appropriate steps for ensuring their safety and protection. The petitioners are stated to be residents of Village Niloi, Police Station Jaswant Nagar, District Etawah, and claim to have solemnized their marriage on 3/6/2024 at Arya Samaj Mandir, Greater Noida, which has been affiliated with Arya Samaj Pratinidhi Sabha, 5 Meerabai Bagh, Lucknow.