Daya Chaudhary, J.
Crl. Misc. No. 63589 of 2010
Application is allowed as prayed for.
Crl. Misc. No. M-35783 of 2010
1. The present petition has been filed u/s 482 Code of Criminal Procedure for issuance of directions to the official Respondents to provide
adequate security to protect lives and liberty of the Petitioners who apprehend threats to their lives at the hands of private Respondents and for
further direction not to harass and interfere in their peaceful married life and not to intrude into their privacy.
2. The Petitioners claim to be major on the basis of documents annexed with the petition and they got married contrary to the wishes of their
parents and are apprehending threats to their lives and liberty.
3. Even though this Court is disinclined to entertain and to go into such allegations, but at the same time it cannot be oblivious to the fact that
because of social friction and sectarian differences such incidents are not entirely unheard of and prima facie the case also appears to be covered
by the observations of the Hon''ble Supreme Court in Fiaz Ahmed Ahanger and Ors. v. State of J&K 2009 (3) R.A.J. 692, which are as under:
In such cases of inter-caste or inter religion marriage the Court has only to be satisfied about two things:
(1)that the girl is above 18 years of age, in which case, the law regards her as a major vide Section 3 of the Indian Majority Act, 1875. A major is
deemed by the law to know what is in his or her welfare.
(2)The wish of the girl.
In the circumstances, we direct that nobody will harass, threaten or commit any acts of violence or other unlawful act on the Petitioner, Chanchali
Devi/Mehvesh Anjum and the Petitioner'' family members and they shall not be arrested till further orders in connection with the case in question. If
they feel insecure, they can apply to the police and, in such event, the police shall grant protection to them.
4. In view of this, the petition is disposed of with a direction to Respondent No. 2 i.e. SP, Yamuna Nagar to look into the allegations as contained
in the petition personally and take necessary steps in accordance with law if the situation so warrants.
5. This order shall not be construed to be conferring the legitimacy or authenticity to the factum of marriage having been performed as the Court is
clearly deprived of any means to determine the aforesaid facts.
6. Copy of the petition along with a copy of this order be sent to Respondent No. 2.