On Friday, the Kerala High Court directed police to provide protection to Monalisa Bhosle after she alleged that she and her husband had faced threats, intimidation and an online hate campaign following their interfaith marriage. The direction, issued pending consideration of her writ petition, places the local police under an immediate obligation to safeguard her life amid allegations that the hostility had moved beyond social media and affected her ability to continue her work.
Monalisa told the Court that she married actor Mohammed Farman Khan in Kerala under the Kerala Registration of Marriage (Common) Rules, 2008. She alleged that after the marriage became public, social media accounts circulated hostile content against the couple, while protest visuals allegedly showed photographs of them being burnt and beaten with slippers. She further claimed that unknown persons sent her threatening messages, including one warning that she would be shot, and that strangers had been following her despite complaints made to the police and the City Police Commissioner.
Justice Bechu Kurian Thomas recorded a prima facie satisfaction that protection was warranted, observing, “Having heard the learned counsel for the petitioner as well as the learned Government Pleader, I am, prima facie, satisfied that the petitioner ought to be afforded protection for her life.” The Court directed the Station House Officer of the Central Police Station to provide protection to her until further orders and listed the matter for July 10.
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