Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioners seeking protection against harassment by the parents and family members of petitioner No. 1. The petition has been filed with the allegations that the petitioners are major and have solemnized their marriage on 13.06.2015 at Bikaner with Arya Samaj Rites. It is alleged that on account of inter -caste marriage between the petitioners, though the parents of petitioner No. 2 have accepted the marriage, the parents of petitioner No. 1 have not accepted the same and were seeking to harass and humiliate the petitioners by way of threatening them with dire consequences.
(2.) It is claimed that the petitioners are moving from one place to another since their marriage on account of being threatened by the parents. It is also alleged by the petitioners orally that husband of petitioner No. 2's sister has been illegally detained by the Bikaner Police to pressurize the family of petitioner No. 2 to disclose the whereabouts of the petitioners and in case the petitioners are not provided protection by this Court, their life and liberty is severely threatened.
(3.) The petitioners are present in person and have reiterated the submissions as noticed hereinbefore.;