Allahabad High Court
Smt.Kajal Singh Parihar And ... vs State Of U.P. And 3 Others on 20 October, 2022
Bench: Mayank Kumar Jain
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 82
Case :- WRIT - C No. - 31241 of 2022
Petitioner :- Smt.Kajal Singh Parihar And Another
Respondent :- State Of U.P. And 3 Others
Counsel for Petitioner :- Sanjay Singh Sengar
Counsel for Respondent :- CSC
Hon'ble Mayank Kumar Jain,J.
Supplementary affidavit filed today is taken on record.
Heard learned counsel for the petitioners and learned Standing Counsel for the State respondents.
By means of the present writ petition, the petitioners have prayed for a direction in the nature of mandamus directing the respondents not to interfere in their peaceful marital life. When the petitioners approached the Police no help was given. It is stated that their marriage was solemnized on 10.10.2022 in Arya Samaj George Town Prayagraj, copy of certificate has been annexed as annexure 3 to the writ petition. It is also submitted that they have applied online marriage registration on 11.10.2022. It is submitted that both the petitioners are major. The date of birth of petitioner No. 1 is 19.07.2004, copy of High School Marksheet of petitioner No. 1 has been filed as annexure No. SA-1 to the supplementary affidavit. The petitioner No. 2 is an illiterate person and he only knows to make signatures, in support thereof copy of Adhar Card has been filed. It is also stated that no F.I.R. has been registered against them.
Learned counsel by looking into the papers of the parties certifies that they are of a marriageable age.
In Lata Singh Vs. State of U.P. & Anr. (2006) 5 SCC 475, while dealing with a case of harassment by the parents of the boy and girl, who had entered into inter-caste marriage, Hon'ble Supreme Court has issued directions to the Administration/Police authorities throughout the country in the following terms:-
"This is a free and democratic country, and once a person becomes a major he or she can marry whosoever he/she likes. If the parents of the boy or girl do not approve of such inter-caste or inter-religious marriage the maximum they can do is that they can cut off social relations with the son or the daughter, but they cannot give threats or commit or instigate acts of violence and cannot harass the person who undergoes such inter-caste or inter- religious marriage. We, therefore, direct that the administration/police authorities throughout the country will see to it that if any boy or girl who is a major undergoes inter-caste or inter-religious marriage with a woman or man who is a major, the couple are not harassed by any one nor subjected to threats or acts of violence, and any one who gives such threats or harasses or commits acts of violence either himself or at his instigation, is taken to task by instituting criminal proceedings by the police against such persons and further stern action is taken against such persons as provided by law."
In Bhagwan Dass v. State (NCT of Delhi), (2011) 6 SCC 396 Hon'ble Supreme Court held in paragraph 28 and 29 as under:-
"28. ..... Often young couples who fall in love have to seek shelter in the police lines or protection homes, to avoid the wrath of kangaroo courts. We have held in Lata Singh case that there is nothing "honourable" in "honour" killings, and they are nothing but barbaric and brutal murders by bigoted persons with feudal minds. In our opinion honour killings, for whatever reason, come within the category of the rarest of rare cases deserving death punishment. It is time to stamp out these barbaric, feudal practices which are a slur on our nation. This is necessary as a deterrent for such outrageous, uncivilised behavior. All persons who are planning to perpetrate "honour" killings should know that the gallows await them.
29. Let a copy of this judgment be sent to the Registrars General/ Registrars of all the High Courts who shall circulate the same to all the Judges of the Courts. The Registrars General/ Registrars of the High Courts will also circulate copies of the same to all the Sessions Judges/ Additional Sessions Judges in the States/Union Territories. Copies of the judgment shall also be sent to all the Chief Secretaries/ Home Secretaries/ Directors General of Police of all States/ Union Territories in the country. The Home Secretaries and Directors General of Police will circulate the same to all SSPs/SPs in the States/Union Territories for information."
In such circumstances, it is provided that the police authorities shall see that the respondents shall not interfere in the marital life of the petitioners. However, the petitioners shall get their marriage registered under the U.P. Marriage Registration Rule 2017 within a period of two months from today. The marriage shall be registered only if they are entitled to marry. In the event the marriage is not registered within the aforementioned period, this order shall automatically stand vacated.
No notice is being issued to the private parties. However, if they find that any false averment has been made in this writ petition, they can file for the recall of the order.
The writ petition is disposed of.
Order Date :- 20.10.2022
Sazia
