PRIYADARSHANI SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners herein, inter alia, is for issuance of a writ in the nature of mandamus directing the respondents to protect the life and liberty of petitioners as they apprehend threat at the hands of private respondent No.4.

(2.) Learned counsel for the petitioners submits that petitioners want to live with each other. However, the respondent No.4 and some family members are not happy with the petitioners' live in relation and they are trying to find them and harm them physically.

(3.) Learned Public Prosecutor accepts notice on behalf of respondent-State.