Smt. Babli vs The State Of Madhya Pradesh
2021 Latest Caselaw 8732 MP

                                                                                  1                               WP-27355-2021
                                                       The High Court Of Madhya Pradesh
                                                                WP No. 27355 of 2021
                                                        (SMT. BABLI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                             Indore, Dated : 13-12-2021
                                                      Shri Manoj Shrivastava, learned counsel for the petitioners.

                                                      Shri Shaswat Seth, learned PL for the State.
                                                      Heard.
                                                      Learned counsel for the petitioners submits that petitioners are major
                                             citizens of India and have solemnized marriage on their own volition. Because

                                             of said marriage, certain persons are aggrieved. The petitioners be given
                                             protection.
                                                      I deem it proper to dispose of this petition with following directions:-
                                                      1) In the event petitioners' feel any threat, they may apprise
                                             Respondents No.2-4 by preferring a representation.

2) In that event, it will be the duty of the said respondents to ensure that life, liberty and dignity of the petitioners is not put to jeopardy by anyone because they solemnized marriage on their own.

3) This direction is passed by this Court in view of judgment of

Supreme Court in Lata Singh vs. State of UP reported in (2006) 5 SCC

4) In other words, it will be the duty of the police authorities to ensure that the petitioners are not put to jeopardy because of said marriage.

Petition is disposed off.

CC as per rules.

(SUJOY PAUL) JUDGE

soumya

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOUMYA RANJAN DALAI Date: 2021.12.13 17:00:38 IST