Sonia Gokani, J.:— Both the petitioners have married to each other against the will and wish of the family members of the petitioner No. 1. They belong to the different cast and have therefore made a request being apprehensive of the reaction of the family of the petitioner No. 1, seeking protection of the police force. On perusal of the record, it appears that A-Division Police Station, Patan has already been made an application on 20.10.2018 It is given to understand by the learned advocate Mr. Bhanukumar Agraval appearing for the petitioners that no protection had been provided so far.
2. Learned Additional Public Prosecutor has urged the Court to pass appropriate order bearing in mind the incidence of the Honour Killing and considering the factum of the marriage of both the petitioners without wish and will of the family members of the petitioner No. 1.
3. On hearing the learned advocates on both the sides and considering the well laid down ratio on the subject of grant of police protection to prevent possibility of Honour Killing or any other serious incident jeopardizing personal safety and security of applicants, application deserves to be granted. Let necessary protection be provided forthwith to the applicants by the Police Inspector, Incharge of the Police Station concerned (Patan) who shall be personally responsible for due execution of this order and for making necessary arrangement for protection of the couple. While continuing such protection an attempt may be made by the police authority for amicable settlement by and between the parties within the permissible limit of law to ensure continuity of peace in the area. Direct Service is permitted, today.