MALEK FAIYAZHUSSEIN ABDUL RASHID Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR .Raval, learned APP waives service.

(2.) PETITIONERS are spouses aged 29 and 19 years respectively. They have pleaded the case of having married to each other and pray for recording of her statement, as also police protection by Police in light of the fact that the marriage is intercaste being opposed by community members of each of the caste. The statement of the 2nd petitioner i.e. wife has been recorded, wherein she has stated that she got married to the 1st petitioner and wants to reside with him and does not want to go to her parental house. She has also expressed a danger to her life, if her parents intervene and take her away. Copy of the said statement is taken on record.

(3.) IN view of the statement aforementioned and considering the ratio laid down in the cases supra and in view of the statement made by learned Counsel for the petitioners that parents and others of the 2nd petitioner are present in the Court compound exposing the petitioners to threat of life, it is desirable that the petitioners are taken to their residence viz., Malek Khali Hussain Mehmoodmiya, A9, Royal Appartment, Nr.Gujarat Today Press, Danilimda, Ahmedabad with the Police Protection.