- (1.) This writ petition has been filed praying for the following reliefs:- (i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents not to harass or take any coercive action against the petitioners. (ii) Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. (iii) Award cost of the petition to the petitioners. Submissions
(2.) Learned counsel for the petitioners submits that the petitioners are living as husband and wife and both are major and therefore protection may be granted to them so that the respondent no. 4, the father of the petitioner no. 1, may not harass the petitioners. He submits that a representation dated 17.09.2020 was submitted by the petitioner no. 1 before the respondent no.2 but no action has been taken so far.
(3.) Learned Standing Counsel submits that the petitioner no. 2 has taken away the petitioner no. 1 who appears to be duly married wife of one Sri Mahesh Chandra and thus the petitioner no. 2 is an offender and therefore no protection can be granted to the petitioner.;