POOJA BURDAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Petition has been filed under Section 482 Cr.P.C. for protection of life and personal liberty of the petitioners.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the petitioners submits that petitioner No.1 is married but due to continuous torture and harassment she was compelled to leave her matrimonial house and now she is living in live-in-relationship with petitioner No.2, who is unmarried, with her own will, but the private respondents and others are not happy with their relationship and they are threatening the petitioners. Private respondents have no right to harass the petitioners and to take the law in their hands. Given that their life and liberty is in danger, police protection may be granted to them.