Mahendar Kumar Goyal - (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 are major and are in live-in relationship in pursuance of agreement dated 22.06.2021; but, the private respondent is not happy with it and is 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.;