ARTI MALVIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking police protection on the ground that their relatives and member of the society are harassing them on account of their entering into the wedlock.

(2.) It is submitted by the petitioners that they are major and they have entered into the marital relation voluntarily. In order to prove their age, they have filed photocopy of ID and in order to prove marriage they filed photographs and marriage certificate.

(3.) If the petitioners are major and entered into the marriage voluntarily, then they should not be harassed by any one, just because they have objection with their marriage. In order to avoid any harassment, the petitioners are certainly entitled for police protection.