KIRAN PRAJAPAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners have filed the present petition seeking police protection. According to them, they are major and performed their marriage, but they are receiving threat from their parents.

(2.) 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 future, if the petitioners receive any threat or fear to their life from anyone order to avoid any harassment, the petitioners are certainly entitled for police protection.

(3.) The Apex Court in the matter of "Khap Panchayat" has taken up "Honour Killing'' very seriously and issued certain preventive, remedial punitive measures to all the State Governments. The relevant direction passed in case No. 231/2010 (Shakti Vahini vs. State of M.P.) decided on 27/3/2018 are as under:-