SMT. KAJAL TANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of CrPC for protection of life and personal liberty of the petitioners.

(2.) Learned counsel for the petitioners submits that both the petitioners being major, have solemnized marriage with each other on 28/7/2020 at Arya Samaj Vivah Mandir Trust, Ghaziabad (UP) which has been registered on the same day with the Marriage Registration Officer, Sadar-First, Ghaziabad (UP); but, the private respondents are not happy with their marriage and they are threatening the petitioners. Given that their life and liberty is in danger, police protection may be granted to them.

(3.) Learned Public Prosecutor submits that appropriate directions may be issued.