A Calcutta High Court Bench comprising Justice Rajasekhar Mantha, while dealing with the plea filed by an 18-year-old girl seeking protection for herself and her husband against her family members who had objected to their inter-religious marriage, granted police protection to this inter-religious married couples.
Background of the Case
The Petitioner in the present Plea complained of a threat to her life and that of her husband since their marriage was inter-religious. The parents of the petitioner have objected to the marriage and have complained that the petitioner was instigated to get married by her husband's family member.
Order of the Court
The court relied on the instructions in the report of the Inspector-in-Charge of Deganga Police Station, North 24-Parganas to the learned Government Pleader that the petitioner was 18 years plus and a major. Court after Listening to the prayer of interfaith couple granted them police protection for the safe secure beginning of married life and said,
"In view of the matter, the Officer-in-Charge, Pragati Maidan Police Station is hereby directed to ensure that the petitioner and her husband are not in any way harmed and
are able to live peacefully."
Accordingly, the petition was disposed of.
Case Details
Case Title: Rokeya Khatun @ Rokeya Das v. State of West Bengal
Bench: Justice Rajasekhar Mantha
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