Smt. Roshni vs The State Of Madhya Pradesh
2021 Latest Caselaw 7063 MP

                                                                                   1                              WP-22839-2021
                                                        The High Court Of Madhya Pradesh
                                                                 WP No. 22839 of 2021
                                                        (SMT. ROSHNI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                             1
                                             Indore, Dated : 29-10-2021
                                                       Parties through their counsel.
                                                       With the consent, heard finally.
                                                       Learned counsel for the petitioner by taking this Court to the relevant
                                             documents submits that both the petitioners are major and solemnized
                                             marriage on their own volition. The marriage certificate and photographs are

                                             also filed. It is submitted that the petitioners are getting threats from
                                             respondent no.4.

Considering the aforesaid, I deem it proper to dispose off this petition by permitting the petitioner to bring this fact to the notice of respondent no.2 and 3. In turn, the said authority shall consider the same and in the event of any threat shall ensure that life, liberty and dignity is not put to jeopardy because of said marriage.

This order is passed in view of judgment of the Apex Court in the case of Lata Singh Vs. State of UP reported in (2006) 5 SCC 745.

With the aforesaid, the petition is disposed off.

(SUJOY PAUL) JUDGE

Sourabh

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOURABH YADAV Date: 2021.10.30 12:04:53 IST