PAYAL LAVA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioners with the following prayers:-

(2.) The petitioners, present in person, have submitted that they are major and as per their own will have married to each other but their family members are annoyed with their marriage and threatened them with dire consequences, therefore, adequate police protection be provided to them.

(3.) After considering the submissions made by the petitioners and after taking into consideration the facts and circumstances of the case, this Court is of the opinion that if the petitioners are having any apprehension regarding their life and liberty from their relatives, they may move appropriate representation before the Commissioner of Police, Police Commissionerate, Jodhpur narrating their grievance.