Kaushal Jayendra Thaker, J. - (1.) Supplementary affidavit, filed in Court today, is taken on record.
(2.) The 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 lives and liberty.
(3.) It is stated that both petitioners are major and they have solemnized their marriage out of their own sweet and free will. The petitioners have averred in the writ petition that they are living as wife and husband. It is stated that they have apprehension that the fourth respondent can eliminate them for the honour of his family. In case this Court does not grant them protection their lives are in serious danger.;