PRIYANSHI SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal writ petition has been filed under Article 226 of the Constitution of India for protection to life and personal liberty of the petitioners.

(3.) The petitioners are major and have entered into registered marriage with each other. The registration certificate is on the record. The petitioners have approached this court for protection of their life and liberty as private respondents are not approving and recognizing their marriage.