SUTHAR LATA SHANKARLAL, DAUGHTER OF SHANKAR LAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-3-27
HIGH COURT OF RAJASTHAN
Decided on March 17,2021

Suthar Lata Shankarlal, Daughter Of Shankar Lal Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Mahendar Kumar Goyal,J. - (1.) This petition has been filed under Section 482 of CrPC for protection of life and personal liberty of the petitioners.
(2.) Learned counsel for the petitioners submits that both the petitioners being major, have solemnized marriage with each other on 15.03.2021 at Vedic Samaj Kalyan Samiti, Ghaziabad (U.P.) which has been registered on the same date with Marriage Registration Officer, Ghaziabad (U.P.); but, the private respondent it not happy with it and is threatening the petitioners. Given that their life and liberty is in danger, police protection may be granted to him.
(3.) Learned Public Prosecutor submits that appropriate directions may be issued.;


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