PAMMYKAUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioner prays for the following reliefs;

(2.) It is the say of the petitioner that she is at present 18 years 7 months, however, when she was minor, her forceful marriage performed on 5/6/2020 by her own parents against her wish and will. It is the case of the petitioner that she, being a minor, said marriage is nullity. More so, the person with whom the marriage took place, was also giving physical as well as mental torture and therefore, she left the house and started residing with one Ankit Rameshbhai Solanki aged about 22 years unmarried boy. The said act of the petitioner not liked by the family members of the petitioner and therefore, she is seriously apprehending some untoward incidence either with her or with Ankit Solanki and thereby she approached the authority by way of written representation dtd. 2/7/2022 seeking, inter alia, necessary police protection. The said representation though of aware in nature, is not considered. However, she has serious apprehension about untoward incidence and thereby approaches this Court by way of this petition.

(3.) Mr. Maharsi Patel, learned advocate for the petitioner has submitted that the petitioner is facing threats to her life as well as the life of Ankit Solanki from their parents and relatives. The petitioner and Ankit Solanki has attained the age of majority and have voluntarily decided to get married to each other. They are residing together, but their life is under threat, therefore, in consonance with the principles of law enunciated by the Supreme Court in Lata Singh v. State of Uttar Pradesh & Anr . [2007(1) GLH 41], protection may be provided to the petitioners.