KANISHKA BAMNIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal writ petition has been preferred by the petitioners under Article 226 of the Constitution of India praying for the following relief:--

(2.) Drawing attention towards the documents pertaining to the age of the petitioners and an Ikrarnama (agreement), learned Counsel for the petitioners submitted that the petitioners being major persons are living together in a "live- in-relationship".

(3.) Learned Counsel submitted that since the petitioners are living with each other against the wishes of their parents, they feel threatned at the hands of private respondents Nos. 4 to 7, who are close relatives of petitioner No. 1.