The Single Judge Bench of the Rajasthan High Court, comprising Justice Birendra Kumar in the case of Suman Kumari & Ors v. State of Rajasthan and ors has ordered the State Government ensure protection of the personal life and liberty of the petitioners whose parents are not approving and recognizing their marriage.
The petitioners are major and have entered into registered marriage with each other. The registration certificate is on the record. The petitioners have approached this court filed under Article 226 of The Constitution of India for protection to life and personal liberty of the petitioners as private respondents are not approving and recognizing their marriage.
The Court looked for various precedence’s and expounded that the law is well settled that privacy and liberty of individuals cannot be infringed by taking the law in one’s hands. If there is allegation of violation of law, the aggrieved person may take legal recourse and no other step can be at the whim of anyone.
Therefore, the Court disposed of the petition and considering the constitutional right of the petitioners, the Court directed the State respondents to ensure protection of the personal life and liberty of the petitioners.
Case Details
Case:- S.B. Criminal Writ Petition No. 206/2023
Petitioner - Suman Kumari & Ors
Respondent - State of Rajasthan and ors
Counsel for the Petitioner - Mr. Suresh Kumar
Counsel for the Respondent - Mr. Prashant Sharma
Judge: Justice Birendra Kumar
Picture Source : https://stocksnap.io/photo/people-couple-88H5BM7G82
