POOJA 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 22.06.2021 at Arya Samaj Manav Kalyan Trust, Ghaziabad, (U.P.) which has been registered on the same day with the Marriage Registration Officer, SRO Vth Ghaziabad (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. Learned Public Prosecutor submits that appropriate directions may be issued. Heard. Considered.

(3.) In view of the order intended to be passed in the petition, being non-prejudicial to the private respondents, no notices are required against them.