INDRA BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) It is stated in the petition that the petitioners are above 18 years of age and are in a live-in-relationship. But such relationship is not acceptable to their family members/society and they have threatened them of dire consequences.

(3.) It has been prayed that adequate police protection be provided to them.