ANKITA ARGAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking following relief:-

(2.) It is submitted by the counsel for the petitioners that the petitioners have performed marriage and they are living as husband and wife, but the parents of the petitioner No. 1 are interfering in the married life and, accordingly, they have also sent a complaint to the Superintendent of Police, Morena by registered dtd. 23/6/2021 but the police is not providing protection to them.

(3.) Per contra, the petition is vehemently opposed by the counsel for the State.