SAKUNAT Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Learned counsel for the petitioners submits that both the petitioners are major and they are living in relationship. A live-in- relationship deed 4-7-2020 has also been executed in this regard. But the family members are not happy with their relationship and they are threatening the petitioners. Being their life and liberty in danger, police protection may be granted to them.

(3.) Learned counsel appearing on behalf of respondents submits that the petitioner No.2 Isaq has kidnapped the petitioner No.1 Sakunat and in this regard an FIR No.365/2020 has been registered at PS Tijara District Bhiwadi for offence under Sections 363 , 366 and 379 IPC against the petitioner No.2 Isaq. An application has been filed for taking on record the said FIR.