NIRMA SH. MOHAN RAM 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 Nos.4 and 5.

(2.) Learned counsel for the petitioners submits that petitioners want to marry each other. However, parents/relatives of petitioner No.1, i.e. respondent Nos.4 and 5 forcibly want to marry her with some other boy.

(3.) On advance service of copy of the petition, learned Public Prosecutor appears and accepts notice on behalf of State of Rajasthan.