PAYAL MOGEYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners have filed the present petition seeking police protection. The contention of the petitioners is that they are major and they solemnized their marriage on 23/6/2023 but the family members of petitioners are not happy with their marriage. Petitioners apprehend harassment from their families, hence prayed for police protection.

(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.) That, in case of Lata Singh Vs. State of U.P. Another : AIR 2006 SC 2522, the Apex Court has observed as under: