MONIKA KUMARI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-2-102
HIGH COURT OF RAJASTHAN
Decided on February 25,2021

Monika Kumari 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 16.02.2021 at Arya Samaj Vedic Vivah Mandal which has been registered on the same day with the Marriage Registration Officer, SRO-V Ghaziabad (U.P.); but, the private respondent is not happy with their marriage and he 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.;


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