RAVINA SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This 1. 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 27.01.2021 at Arya Samaj Jan Sewa Samiti (U.P.); 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 counsel appearing for the respondent no.5 submitted that marriage between the parties is not out of free will of the petitioner no.1.