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Judgment
The instant misc. petition has been preferred by the petitioners under Section 482 Cr.P.C. seeking direction for being provided with adequate security
and protection.
Both the petitioners are present in the Court. They being major persons claim to have performed a love marriage. They submit that the marriage was
performed against the wishes of their parents and thus, they feel threat to their lives at the hands of their family members. The petitioners allegedly
approached the police authorities with a prayer to be provided with adequate protection but no heed has been paid to their request so far.
The documents pertaining to the age of the petitioners and the marriage ceremony performed between them have been filed on record. Thus, taking
cue from the judgment rendered by the Hon'ble Supreme Court in the case of Lata Singh Vs. State of U.P. reported in AIR 2006 SC 2522, the prayer
made by the petitioners for directing the S.P. Chittorgarh to provide protection to the petitioners deserves to be accepted.
The Superintendent of Police, Chittorgarh shall have the matter enquired into and if so required, appropriate protection shall be provided to the
petitioners as and when warranted. The S.P. Chittorgarh shall ensure that no harm is caused to the petitioners, who have performed a love marriage.
The misc. petition as well as stay petition accordingly stand disposed of.
A copy of this order be sent to the respondents forthwith.