SWATI MISHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed under Section 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 23.10.2020 registered on 06.11.2020 with Marriage Registration Officer, Ajmer; 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.