A newly-married inter-faith couple has knocked the doors of the High Court of Delhi seeking Police protection alleging that the parents of the girl don't approve of the marriage & are threatening them.
A single-judge bench of Justice Yogesh Khanna, after hearing the submissions on Thursday, asked the Delhi Police to provide the mobile numbers of Station House Officer (SHO)/ Division Officer/ Beat Staff of the Kotla Police station to the petitioners so that in case of any issue of their safety they may contact them immediately & seek help.
The bench, while putting the matter for further hearing on Oct 21, asked the couple to join the Court through video conferencing for further directions & also asked the SHO concerned to study the threat perception of the petitioners & act accordingly to provide protection.
The Couple has informed the court that they got married on Sept 15, 2020, in accordance with Muslim rites & customs, however, the family members of the girl have not approved of the marriage & they are being threatened by her parents.
The girl has alleged that a team of Haryana Police had earlier come in search of her husband & harassed the staff members of his shop. The lawyer for the couple further submitted that on Sept 23 they had sent an email to the Superintendent of Police (SP), Panipat, Haryana, & to Delhi Police attaching the marriage certificate & conversion certificate, etc.
The lawyer of the petitioners submitted that the 2 were majors at the time of their marriage & the girl has converted herself to Islam & had married on her own free will & consent.
The assistant sub-inspector from Sector-13/17 police station in Haryana's Panipat has submitted that the presence of the girl is required for the purpose of recording her statement under Section 164 Code of Criminal Procedure.
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