SHIVANI BALSARA Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Not on Board. Upon mentioning, taken on Board.

(2.) The Petitioner No. 1 is aged 23 years and the legally wedded wife of the Petitioner No. 2 aged 22 years. Both have been presently residing inter-alia at the address mentioned in the Cause Title of the Petition. The Petitioner No. 1 is B.Com graduate. The Petitioner No. 2 holds a Bachelor of Management Studies (BMS) degree. Both the Petitioners are from the same village, namely Chaubari Village, Bachao Taluka, Gujarat. The Petitioners belong to diverse castes. The Petitioner No. 1 belongs to the Ahir caste. The Petitioner No. 2 belongs to the Brahmin Caste.

(3.) The Respondents No. 1, 2, 3, 10 and 11 are the State of Maharashtra and the Police Authorities in Maharashtra and Gujarat.