POOJA Vs. STATE OF M.P.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking police protection on the ground that their relatives and member of the society are harassing them on account of their entering into the wedlock.

(2.) It is submitted by the petitioner that they are major and they have entered into the marital relation voluntarily. In order to prove their age, they have filed photocopy of ID and in order to prove marriage they filed photographs and marriage certificate.

(3.) The petitioners are apprehending threat to their life, therefore, they immediately approached this court seeking police protection.