URMILA KUMARI MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal misc. petition has been filed under Sec. 482 Cr.P.C. for protection to life and personal liberty of the petitioners.

(3.) The petitioners are major and have entered into registered marriage with each other. Supporting document of their marriage 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.