Inter-Faith Marriage: HC comes down heavily on Police for "Illegal" Detention of Husband in Lock-Up, directs Security cover for Couple

July 30,2018:

Delhi HC rapped Delhi Police for forcibly separating an inter-faith couple despite knowing well that Muslim Woman is above 21 years and had married Hindu man of her own free will.

HC Bench comprising of Justice S Muralidhar and Justice Vinod Goel had sought an explanation from Delhi Police over the allegations that they kept husband in Police lock-up from July 3 to 5 without presenting him in any court.

The court order came while hearing a habeas corpus filed by the man who was seeking the wife's whereabouts.

The couple got married in Ghaziabad, Uttar Pradesh, on June 28, 2018 and then started residing at the man's residence at the Jawaharlal Nehru University (JNU) campus in New Delhi.

On July 3, at around 8 pm, policemen accompanied by JNU Security Personnel and others in civilian clothes forcibly took away the woman and handed over the man to police, who was taken to Loni police station in Ghaziabad and kept in the lock-up for three days.

The man alleged that he was abused and beaten in custody and threatened he would be implicated in a false case of rape if he tried to reunite with his wife.

The police action came after a complaint was lodged at Loni Police Station by the woman's brother that his sister was missing.

High Court asked Police to explain how it proceeded to act on the complaint received from the woman's brother despite knowing that she was an adult and entitled to take her own decisions.

Delhi HC Bench met the young woman in the chamber. She told the Judges that she had married the man of her own choice and the marriage was registered at Ghaziabad.

To ensure that there was no untoward or unpleasant incident hereafter, High Court has directed the police to provide security to the couple as well as their family and listed the matter for further hearing on August 7.

Source NDTV