DEEPIKA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners have filed the present petition seeking police protection. According to them, they are major and performed their marriage, but they are receiving threat from their parents.

(2.) If the petitioners are major and entered into the marriage voluntarily, then they should not be harassed by any one, just because they have objection with their marriage. In future, if the petitioners receive any threat or fear to their life from anyone order to avoid any harassment, the petitioners are certainly entitled for police protection.

(3.) That, in case of Lata Singh Vs. State of U.P. Another : AIR 2006 SC 2522, the Apex Court has observed as under: