AAKRUTI SHASHIKANT SINGH v. STATE OF GUJARAT

R/SCR.A/15664/2025 ORDER DATED: 28/11/2025

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/SPECIAL CRIMINAL APPLICATION (DIRECTION - POLICE PROTECTION) NO. 15664 of 2025

========================================================== AAKRUTI SHASHIKANT SINGH & ANR.

========================================================== Appearance: MR DAXESH D BAROT(13149) for the Applicant(s) No. 1,2 MS. VRUNDA SHAH, APP for the Respondent(s) No. 1 ==========================================================

CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

Date : 28/11/2025

ORAL ORDER

Learned Advocate appearing for the petitioners submits that the

petitioner Nos.1 and 2 belong to different districts and since they were having a

love affair, they are living together with the consent of each other. However,

the family members of the petitioner No.1 are headstrong persons and there are

all chances that there would be a case of honour killing if the petitioner No.1

returns to her house.

The petitioners herein shall make a representation to the Police

Inspector, Ankleshwar Police Station seeking Police protection and if such

representation of the petitioners received by the concerned authority, the same

shall be decided within a period of Three weeks from the date of the receipt of

the present order of this Court. With these observations, the present application

is disposed of.

(M. R. MENGDEY,J) RAVI OZA

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