PAYAL KANWAR BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred the present writ petition under Articles 226 and 227 of the Constitution of India 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.) Petitioners, present in person, submit that they 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.) They pray that adequate police protection be provided to them.