MADHVI CHOUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed by the petitioners seeking police protection on the ground that their relatives and members of the society are harassing them on account of their entering into the wedlock.

(3.) It is submitted by the petitioners that they are major and entered into the marital relation voluntarily. In order to prove their age they have filed photocopy of Aadhar Card and in order to prove marriage they have filed photographs.