NEELAM BHARDWAJ 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 19.02.2021 at Arya Samaj Manav Kalyan Trust which has been registered on the same day with the Marriage Registration Officer, Ghaziabad (U.P.); 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.

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