SAPNA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) According to the petitioners, they are major and they have performed marriage. In respect of age, copy of the marks sheet and Adhar Card has been filed, but there is no proof in respect of their marriage. They are apprehending harassment and threat from their parents and relatives, therefore, they have approached this Court seeking 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 order to avoid any harassment, the petitioners are certainly entitled for police protection.

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