JUDGEMENT
-
(1.) Both the petitiones are present in the Court and are identified
by their counsel.
(2.) The petitioners seek protection to their life and liberty. They
have filed the instant petition under Section 482 of the Code of Criminal
Procedure, 1973 (for short 'Cr.P.C.') alleging that they being of
marriageable age, got married with each other. The petitioners claim that
their marriage is legal. The private respondents are not accepting the
marriage of the petitioners alleging it to be against the social norms. The
petitioners tried to persuade their parents and relatives but remained
unsuccessful in their endeavour. The private respondents, it is alleged, are
hell-bent to separate the petitioners from each other by resorting to illegal
means. Thus, it has been pleaded that the petitioners are apprehending
imminent danger to their life and liberty from the private respondents.
(3.) Having been left with no other option, it has become the compulsive
necessity for the petitioners to approach this Court.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.