MONIKA YADAV Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-3-28
HIGH COURT OF RAJASTHAN
Decided on March 18,2021

Monika Yadav 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 12.03.2021 at Sarv Jan Vedic Vivah Mandal, Jhajjar (Haryana); but, the private respondents are not happy with it and are threatening the petitioners. Given that their life and liberty is in danger, police protection may be granted to them.
(3.) Learned Public Prosecutor submits that appropriate directions may be issued.;


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