Snehlata vs The State Of Madhya Pradesh
2021 Latest Caselaw 1392 MP

                                               1                               WP-7739-2021
                    The High Court Of Madhya Pradesh
                               WP-7739-2021
                     (SNEHLATA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)


  Gwalior, Dated : 07-04-2021
                   Shri Shyam Sharma, learned counsel for the petitioners.

                   Shri Abhishek Mishra, learned Panel Lawyer, for the respondents

No.1,2 and 3/State.

None for the respondents No.4 and 5.

The present petition is filed being aggrieved by the action on the part of

the respondents/Authorities regarding harassment being caused to the petitioners because the petitioners are major and they have living together by their free consent without any pressure against which, the petitioners need protection. In such circumstances, he has relied upon the judgment passed by the Hon'ble Supreme Court in the case of Lata singh v. State of UP reported in (2006) 5 SCC 475 and has submitted that similar relief be extended to the petitioners.

Per contra, counsel for the State has vehemently opposed the arguments made by the petitioner and has submitted that facts of Lata Singh

(Supra)' case is totally different and on the contrary, the petitioners want to living relationship, therefore, the relief which have been claimed by the petitioners are unjustified. Therefore, he prays for dismissal of the present writ petition.

Considering the present facts and circumstances of the case, the petition is disposed of with a direction to the petitioners to approach the Police Authority, concerned along with all the relevant documents regarding age proof in case there is any threat to them and Police Authority is at liberty to take an appropriate action in accordance with law.

CC as per rules.

(VISHAL MISHRA) JUDGE

LOKENDRA JAIN 2021.04.07 17:16:16 -07'00' 2 WP-7739-2021 (LJ*)