- (1.) HEARD Sri. B.R.J. Pandey, learned counsel for the petitioner and the learned standing counsel appearing for the respondents.
(2.) A Hindu boy, one of petitioner has married with a Muslim girl (the other petitioner) which is created a furore in the local communities, which is of course nothing unusual, in the prevailing social scenario. In cases like these, the Law Enforcement Authorities usually buy peace at the cost of the constitutional rights and privileges of citizens of this country. They pander to the sentiments of the illiterate masses which comprised the major part of our communities in order to maintain peace. They fail to realize that they are thereby rendering the constitutional rights of individuals nugatory and redundant. The real role of the Law Enforcing Agencies is to protect and preserve the rights of individuals guaranteed by our paramount parchment, and, to deal with an iron hand all those persons, who want to decimate and demolish those privileges.
(3.) AS usual, this is not happened in this case, and the police is trying to dislodge and undo even the Marital-tie between the two of them. The police must be emphatically asked to refrain their doing so. They are free citizens of this country and they have a right to marry according to their own wishes, of course if they have attained the age of majority. Their sacrosanct privileges should not be allowed to be rendered non-functional.;