SMITA GUBRELEY Vs. STATE OF M P

JUDGEMENT

(1.) The petitioners have flocked to this Court with skeleton petition styling under Article 226 of the Constitution of India seeking direction to respondents/State to provide "proper police protection to petitioners and not to register any case against the petitioners."

(2.) Petitioners claimed to be major in age and further claimed to have married on 5/1/2016.

(3.) Except few lines in the memo. of writ petition that after marriage the petitioners are being harassed by their parents, neither there is any averment to the effect pin pointing harassment by any particular person nor nature of harassment, such details of alleged incidents of harassment and place of harassment in the entire petition. There is nothing on record to substantiate such serious allegations against parents. Moreover, there is no complaint to the respondents detailing the harassment to justify their apprehensions.