- (1.) This petition has been filed under Section 482 CrPC for protection to life and personal liberty of the petitioner.
(2.) Heard learned counsel for both the sides and perused the material made available on record.
(3.) Learned counsel for the petitioner submits that both the petitioners are major and are living in relationship with each other, but the family members are not happy and they are threatening the petitioners. Therefore, police protection may be granted to them.;