CHANDRA KALA REGAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-6-64
HIGH COURT OF RAJASTHAN
Decided on June 22,2021

Chandra Kala Regar 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 15.06.2021 at Pandav Kalin Neeli Chhatri Mandir, Delhi which has been registered on the same day with the Marriage Registration Officer, Ghaziabad (U.P.); but, the private respondents are not happy with their marriage and they 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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