Law saves marriage of inter-faith couple in this State

The Telangana high court intervention helped save the matrimony of a Muslim man and a Christian woman. The couple had gotten married just days before the lockdown but the woman’s parents took their daughter away soon after.

For three months, he has been helpless due to the lockdown. In the end, he filed a habeas corpus plea charging that the woman’s parents had been illegally detaining her.

The high court directed local police to produce the woman before a court. She appeared before a bench through video conference and was asked by the judge if she wanted to go with her parents or her husband. She chose her husband. The HC then directed police to provide security to the couple as they had been facing threats from the bride’s parents.

The next morning, the groom’s lawyer told the court that the police and the bride’s father had come to the police station and were ill-treating the bride. The court asked the police to produce the bride immediately. However, when she came online with the court, the groom’s lawyer was unable to.

The court though sought the bride’s version and after ascertaining the facts from her, directed police to send the bride with the groom immediately and also provide them security.

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