Vishnu Prasad Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 6205 MP

                                                                      1
                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT INDORE
                                                                    BEFORE
                                                   HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                              ON THE 26th OF APRIL, 2022

                                                        WRIT PETITION No. 8803 of 2022

                                           Between:-
                                   1.      VISHNU PRASAD SHARMA S/O KAMAL KISHORE
                                           SHARMA , AGED ABOUT 27 YEARS, OCCUPATION:
                                           SERVICE VILLAGE KAPELI (MADHYA PRADESH)

                                   2.      SMT. NIHARIKA W/O VISHNU PRASAD SHARMA ,
                                           AGED    ABOUT     19   YEARS, OCCUPATION:
                                           HOUSEWIFE VILLAGE KAPELI, TEHSIL TARANA
                                           (MADHYA PRADESH)

                                                                                                    .....PETITIONER
                                           (BY SHRI KHUZEMA KAPADIA, ADVOCATE)

                                           AND

                                   1.      THE STATE OF MADHYA PRADESH THROUGH
                                           COLLECTOR KOTHI ROAD, SETHI NAGAR,
                                           (MADHYA PRADESH)

                                   2.      SUPERINTENDENT OF POLICE MADHAV NAGAR
                                           FREEGANJ DIST UJJAIN (MADHYA PRADESH)

                                   3.      O FFI C ER IN CHARGE OF POLICE STATION
                                           TARANA DIST UJJAIN (MADHYA PRADESH)

                                   4.      DILIP SOLIYA S/O RADHESHYAM SOLIYA HIRPUR
                                           TEKA, GRAM BHARAD TEH AND DIST SHAJAPUR
                                           (MADHYA PRADESH)

                                   5.      MANISH SOMATRA S/O HUKUM SINGH GRAM
                                           SAJOD, TEH AND DIST SHAJAPUR (MADHYA
                                           PRADESH)

                                   6.      NAND KISHORE S/O HARI NARAYAN BHEWANA
                                           GARM ALA UMROD TEH AND DIST UJJAIN
                                           (MADHYA PRADESH)

                                                                                                 .....RESPONDENTS
                                           (BY SHRI AKASH SHARMA, GOVT. ADVOCATE FOR RESPODNENT
                                           NO. 1, 2 and 3.)

                                         T h is petition coming on for     orders this day, the court passed the
                                   following:
                                                                       ORDER

Learned counsel for the pettioners submits that petitioners are major and Signature Not Verified

they have married. Since it is an inter caste marriage, therefore, the same is not SAN

Digitally signed by SEHAR HASEEN Date: 2022.04.26 17:16:06 IST being accepted and they apprehend harassment, threatening and violence on the

part of respondents no. 4 to 6 who are relatives of petitioner no. 2. It is further submitted that petitioner no.2. is pregnant and, therefore, respondent be directed to provide police protection in the light of judgment passed by the Hon'ble Supreme Court in the case of Lata Singh Vs. State of U.P. & Another [AIR

2006 SC 2522].

Considering the aforesaid submissions, I deem it proper to dispose of the petition with liberty to the petitioners to approach Superintendent of Police, Ujjain alongwith requisite papers relating to age and marriage. On filing of such documents, respondent no.2 shall examine the same and if necessary shall provide police protection to them.

With the aforesaid, present petition is disposed of.

(VIJAY KUMAR SHUKLA) JUDGE sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2022.04.26 17:16:06 IST