CHAYANA MEENA 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.) Heard learned counsels for the parties and perused the material made available on record.

(3.) Learned counsel for the petitioners submits that both the petitioners being major, are in live-in relationship in pursuance of agreement dated 20.01.2021; but, the private respondents are not happy with it and they are threatening the petitioners. Given that their life and liberty is in danger, police protection may be granted to them.