Saniya Bano vs The State Of Madhya Pradesh on 2 January, 2026

          NEUTRAL CITATION NO. 2026:MPHC-GWL:24




                                                              1                               WP-50589-2025
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                        BEFORE
                                             HON'BLE SHRI JUSTICE VIVEK JAIN
                                                ON THE 2 nd OF JANUARY, 2026
                                               WRIT PETITION No. 50589 of 2025
                                             SANIYA BANO AND OTHERS
                                                      Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri Divakar Vyas - Advocate for the petitioners.

                                  Shri G K Agarwal - Government Advocate for State.

                                                                  ORDER

The present petition under Article 226 of the Constitution of India has been filed for protection of the life and liberty of the petitioners.

2. It is the case of the petitioners that petitioner No.1 and petitioner No.2 are aged about 21 and 24 years, respectively, belong to the same

religion, and have married out of their own volition on 20th December, 2025. Nikahnama (Annexure P-1) is placed on record.

3. It is submitted by the counsel for the petitioners that respondent

No.3, who is the father of petitioner No.1-wife, is objecting to the wedlock, and the petitioners apprehend a threat to their life and liberty at the hands of the family members of the petitioners, more particularly those of petitioner No.1. Counsel for the petitioners has relied upon the judgments of the Hon'ble Apex Court passed in the cases of Lata Singh vs. State of U.P. and another, (2006) 5 SCC 475 , and Shakti Vahini vs. Union of India and others ,

NEUTRAL CITATION NO. 2026:MPHC-GWL:24

2 WP-50589-2025 reported in AIR 2018 SC 1601 .

4. Learned counsel for the State submitted that if the petitioners approach the concerned police authority, then it shall look into the matter and take suitable action whatever required.

5. Taking into account the submissions made by counsel for the parties and controversy involved in the matter, this writ petition is disposed of directing respondent No.2 to look into the grievance raised by the petitioners in the representations (Annexure P-2). Respondent No.2 shall examine said representation and after verifying the factum of age and marriage of the petitioners, shall take suitable action in the matter in accordance with law in view of the law laid down in the case of Lata Singh Vs State of U.P. and Shakti Vahini VS Union of India and others (Supra).

6. It is made clear that this court has not expressed any opinion on the merits in respect to validity of marriage of the petitioners.

7. With the aforesaid directions, writ petition stands disposed of.

(VIVEK JAIN) V. JUDGE

*AVI*