SMT. TARAMANI KUMARI & ANOTHER Vs. STATE OF RAJASTHAN & OTHERS
LAWS(RAJ)-2016-1-226
HIGH COURT OF RAJASTHAN
Decided on January 05,2016

Smt. Taramani Kumari And Another Appellant
VERSUS
State of Rajasthan And Others Respondents

JUDGEMENT

BANWARI LAL SHARMA,J. - (1.) The instant writ petition has been filed under Article 226 of the Constitution of India on behalf of the petitioners/newly married couple praying inter alia that a direction be issued to the respondents to protect them as they apprehend danger to their life and liberty at the hands of those, who are opposing the marriage.
(2.) Newly married couple is present in person. They have been identified by Mr. Dhoop Singh Poonia.
(3.) Smt. Taramani Kumari, petitioner No.1, appearing in person stated that she is about 25 years of age. She further stated that she had performed marriage with petitioner No.2, viz., Sajjan Kumar, according to her own free will and accord and is living happily with him as a wife.;


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