VIJAY BISHNOI,J. - (1.) This writ petition has been filed by the petitioners with the following prayers :- "It is, therefore most humbly and respectfully prayed that in the light of the above mentioned facts and circumstances, it is therefore most restfully and humbly prayed that : a) by an appropriate writ, order or directions, the respondents authorities be directed to provide police protection to the petitioners. b) by an appropriate, writ order or direction, it may be directed to the private respondents to not to interfere within the peaceful marital life of petitioners. c) by an appropriate, writ order or direction, it may kindly be directed that if any case is lodged against the private respondents and other family members, the official respondents be directed to give notice to the petitioners before taking any action on the said case and they may be further restrained from taking any coercive action against the petitioners. d) any other appropriate order or direction which this Hon'ble Court deems just and proper in the peculiar facts and circumstances of this case may be passed in favour of the petitioners. e) costs of the writ petition may kindly be awarded to the petitioners."
(2.) Learned counsel for the petitioners has submitted that the petitioners are major and as per their own will have married to each other but the family members of the petitioners are annoyed with their marriage and had threatened them with dire consequences, therefore, adequate police protection be provided to the petitioners.
(3.) After considering the arguments advanced by learned counsel for the petitioners and after taking into consideration the facts and circumstances of the case, this Court is of the opinion that if the petitioners are having any apprehension regarding their life and liberty from the relatives of the petitioners, they may move appropriate representation before the Superintendent of Police, Sirohi narrating their grievance.;