- (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State. Learned counsel for the petitioner is permitted to amend the prayer clause. He may do so during the course of the day.
(2.) Petitioners have preferred this writ petition for a direction upon the respondents not to interfere in their married life and also for protection of their life and liberty.
(3.) The petitioners claim that they are adults and living together out of their own freewill. It is stated that for the said reason, the private respondent and his other family members have got annoyed and there is serious danger to the life of the petitioners as they are being threatened and harassed.;