Smt. Shivani vs The State Of Madhya Pradesh
2022 Latest Caselaw 1883 MP

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        The High Court Of Madhya Pradesh
                  WP No. 993 of 2022
        (SMT. SHIVANI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 10-02-2022
      Heard through Video Conferencing.

      Shri S.K. Mishra, learned counsel for the petitioners.
      Shri Devendra        Chaubey,    learned    Government Advocate         for
respondents/State.

In this petition, the petitioners inter alia seek a direction to the respondents to provide police protection to them.

Learned counsel for the petitioners submitted that the petitioners who are major have married each other on their own volition on 13.09.2021. For establishing the age of petitioners No.1 and No.2, their mark-sheets have been produced. However, it is alleged that the family members of petitioner No. 1 are harassing and victimizing the petitioners. It is further submitted that the instant petition may be disposed of with the direction to the respondents No. 2 and 3, Superintendent of Police, Bhind to provide protection to the petitioners. In support of his submission, learned counsel for the petitioners has placed reliance on the decisions in Lata Singh v. State of U.P. and

Another, (2006) 5 SCC 475, Shakti Vahini Vs. Union of India and Others, 2018 (7) SCC 192, S. Khushboo Vs. Kanniammal (2010) 5 SCC 600 and Navtej Singh Johar Vs. Union of India (2018) 10 SCC 1.

On the other hand, learned Government Advocate for the State fairly submitted that in case petitioners approach the police authorities, suitable action in the matter shall be taken.

Taking into account the submissions made by learned counsel for the parties and as agreed to by them, the writ petition is disposed of with the direction to the Superintendent of Police, Bhind to look into the matter and take appropriate steps for providing protection to the petitioners only expeditiously, in view of the law laid down by the Supreme Court in the aforesaid judgments.

This order is confined to grant of protection for marriage purpose only and not for any other cognizable offence, if any, committed by the petitioners.

The petition stands disposed of.

It is made clear that this Court has not expressed any opinion with

regard to validity of the marriage of the petitioners.

(ANAND PATHAK) JUDGE

Ashish* ASHIS Digitally signed by ASHISH CHAURASIA DN: c=IN, o=HIGH COURT OF

H MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5

CHAU 195154c3d4de08c6bb9303e52e2e7 e728d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9 C2790FA9A0FD201D0242B64, serialNumber=A926F3CBF979ECA6 A4C477577EEDBA3AB4F94593A93

RASIA 0B98DAE1B0AD16F90B5FD, cn=ASHISH CHAURASIA Date: 2022.02.10 18:37:37 +05'30'