SHALU SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Hemant Singh Rana, counsel for the petitioners.

(2.) This petition under Article 226 of the Constitution of India has been filed, seeking police protection on the ground that the petitioners have got married on 28/12/2019 but the respondent No.4 is trying to interfere with the peaceful marriage of the petitioners.

(3.) By orders of the Court, Mool Shankar Arya Samaj Vaidik Sanstha, Pawansut Colony, Hurawali, Gwalior as well as Madhya Bharat Arya Pratinidhi Sabha were impleaded as respondents No.5 and 6.