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Madhya Pradesh High Court
Muskan Patidar vs The State Of Madhya Pradesh on 27 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-IND:5826
1 WP-7926-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE JAI KUMAR PILLAI
ON THE 27th OF FEBRUARY, 2026
WRIT PETITION No. 7926 of 2026
MUSKAN PATIDAR AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Ms. Anita Singh - Advocate for the petitioners.
Shri Ayushyaman Choudhary - Government Advocate for the
respondent/State.
ORDER
Heard finally with the consent of both the parties.
1. This instant writ petition has been filed by the petitioners under
Article 226 of the Constitution of India, seeking police protection to the
petitioners who are major and have solemnized the marriage on 26.02.2026
as per Hindu Rites and Customs. The petitioners have also placed on record
the marriage certificate issued by Arya Samaj Sanchar Nagar, Indore (MP)
and from the said certificate, it appears that both the petitioners are major.
2. It is stated that the family members of petitioner No.1 are against
their marriage and have started threatening the petitioners for their life. If the
petitioners are major and have entered into the marriage voluntarily, then
they should not be harassed by anyone just because they have an objection
with their marriage. In order to avoid any harassment, the petitioners are
NEUTRAL CITATION NO. 2026:MPHC-IND:5826
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certainly entitled for police protection.
3. The same has already been held by the Apex Court in the case of
Lata Singh Vs. State of Uttar Pradesh & Another reported in AIR 2006 SC
2522.
4. In view of the above, the petitioners are directed to approach the
Commissioner of Police, Indore (MP) along with their documents relating to
age proof and marriage and record their statements and also inform the name
of the persons/parties who are threatening them. If the petitioners cannot
approach the Commissioner of Police for any reason and in case of an
emergency, then they are permitted to approach the nearest Police Station to
record their statements. If the Commissioner of Police/Station House Officer
(SHO) of concerned police station finds that there is a threat to the life of the
petitioners, then he shall immediately take action in accordance with the
direction given by the Hon'ble Apex Court in the case of Shakti Vahini vs.
Union of India reported in (2018) 7 SCC 192 , which shall be subject to the
verification of the age proof and the marriage certificate produced by the
petitioners. The petitioners shall approach before the concerned
Commissioner of Police/SP/SHO and shall produce the documents in respect
of their age and marriage certificate and the authority concerned shall further
verify the authenticity of those documents and if finds fit then police
protection may be granted.
5. Needless to mention that the authenticity of the documents
annexed with the petition is not examined by this Court under the writ
jurisdiction under Article 226 of the Constitution of India. The authorities are
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free to examine the authenticity of the documents so annexed i.e the age
proof and the solemnization of the marriage. If it is found by the authorities
that the petitioners are adults, statements may be recorded accordingly
regarding their wish to reside together and accordingly protection may be
granted, if the statements are positive that they want to reside together and
they are adults.
6. With the aforesaid direction, the present writ petition stands
disposed of.
7. It is directed that a copy of this order be supplied to the Advocate
General and he is directed to communicate the order to the Commissioner of
Police, Indore (MP) for prompt compliance of the order.
Certified copy, as per Rules.
(JAI KUMAR PILLAI)
JUDGE
RJ
