SHANKAR SINGH CHAUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Petition has been filed under Section 482 Cr.P.C. for protection of life and personal liberty of the petitioners.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor and perused the material made available on record.

(3.) Learned counsel for the petitioners submits that both the petitioners are major, have performed marriage with each other and have also obtained their marriage certificate in furtherance of the registration of their marriage, but the private respondent is not happy with their marriage and he is threatening the petitioners. Given that their life and liberty is in danger, police protection may be granted to them.