NAINA MALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred the present Misc. petition under Sec. 482 of the Code of Criminal Procedure, 1973 for issuance of necessary directions to the respondent authorities to provide adequate security and protection to them, as they are facing grave threat of life and liberty at the hands of private respondent(s).

(2.) Learned counsel for the petitioners submits that the petitioners are of major age and they solemnized their marriage of their own free will. However, their family members are not agreed to their marriage and have threatened them of dire consequences.

(3.) He prays that adequate police protection be provided to them.