GAGANDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking protection in view of the fact that they have contracted marriage against the wishes of respondents No.4 and 5 and are receiving threats from the respondents No.4 and 5 and, in case, they are not provided protection, there is every likelihood of some harm being caused to them.

(2.) A look at the material produced by the petitioners in the writ petition indicates that except for a typed copy (Annex.-3) of an application, the petitioners have not approached any authority liable to provide protection to the petitioners under law and have rushed to this Court merely based on apprehension. The averments made in the writ petition do not constitute sufficient ground for this Court to direct the authorities to provide protection to the petitioners merely on the ground that they feel threatened by the respondents.

(3.) In view thereof, the writ petition filed by the petitioners is disposed of with liberty to them to approach the concerned respondents No.1 to 3 for any grievance, which they may have qua respondents and it is expected of the said authorities that, in case, the petitioners approach them, they would take action as permissible under law.