NASREEN AKHTER AND ANR Vs. STATE & OTHERS

JUDGEMENT

(1.) Petitioners, in person, present in the Court and have been identified by their counsel.

(2.) The petitioners claim to be major, as such claim to have contracted marriage according to their own will and choice.

(3.) Through the instant writ petition, the petitioners seek issuance of directions to the official respondents to provide adequate security to them, on account of their allegedly facing threat to their life and liberty at the hands of respondent No.6 to 12.