SAROJ DEVI 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 submitted that both the petitioners are major and were married with consent of their respective parents, the same being arranged marriage. He submitted that two sisters of the petitioner no.1 were married to two brothers of the petitioner no.2 and her sisters, leaving their in-laws family, are residing at their "pihar". Learned counsel submitted that now the parents and other family members of the petitioner no.1, i.e., the respondents no.5 to 9, are pressurising and harassing the petitioners so that the petitioner no.1 may also return back to her "pihar". 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.