Madhya Pradesh High Court
Harishankar Rajput vs The State Of Madhya Pradesh on 27 December, 2018
1
THE HIGH COURT OF MADHYA PRADESH
W.P. No. 29803/2018
(HARISHANKAR RAJPUT & ANOTHER Vs STATE OF M.P. & OTHERS)
Gwalior, Dated: 27.12.2018
Shri Viswnath Singh, learned counsel for the
petitioners.
Shri Vivek Jain, learned Govt. Advocate for the
respondents/State.
Petitioners have filed this petition alleging that petitioner No. 1 has married to petitioner No. 2 at Arya Vedic Samaj Sanstha, Khidki Moholla, Ganj, Gwalior on 19.12.2018 and the petitioners are apprehending threat from respondent No. 4.
It is apparent from the pleadings made in the petition that there is no cogent ground for the said perception and only apprehension has been expressed that because the petitioners have entered into an inter- caste marriage, father of petitioner No.2 may cause obstruction in their married life.
This petition is disposed of with a direction that in case petitioners make a representation to respondent No. 2, Superintendent of Police, Datia, then the said respondent shall examine the said perspective of petitioners and take appropriate measures to mitigate the cause of threat, if in investigation it is found that threat perception is based on some substantial ground.
With this direction, this petition is disposed of.
(Vivek Agarwal) V. Judge Aman AMAN TIWARI 2018.12.28 11:09:22 +05'30'