SUMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this writ petition for issuance of necessary directions to the official respondents to provide adequate security and protection to the petitioners on the ground that they are facing grave threat of life and liberty at the hands of respondents, in view of solemnization of their marriage with each other on 3/6/2019.

(2.) After hearing the learned counsel for the parties and on an overall consideration of the facts and circumstances of the case, this Court is of the view that nobody can be permitted to take law in his own hands merely because marriage is not acceptable. Thus, this Court deems it proper to direct the petitioners to appear before the Station House Officer, Police Station, Sidmukh, District Churu, who shall hear the grievance of the petitioners and after analysing the threat perceptions, if required so, may pass necessary orders.

(3.) Consequently, the present writ petition stands disposed of by issuing direction to The Station House Officer, Police Station, Sidmukh, District Churu to ensure necessary vigil that no harm is caused to the life and liberty of the petitioners at the hands of those, who are opposed to the marriage.