Sangeet Lodha, J. - (1.) HEARD . This writ petition has been filed by the petitioner -Smt. Ananta Choudhary @ Ananta Parihar, seeking direction to the police authorities to provide protection to her and her husband Manish Choudhary and not to interfere with their peaceful married life.
(2.) THE petitioner being major alleged to have entered into marriage on 07.01.2015 with Manish Choudhary at Arya Samaj, Jodhpur. In this regard, a copy of the marriage certificate dated 07.01.2015 has been placed on record as Annexure -2. It is submitted that having come to know about the petitioner's marriage with Manish Choudhary, the private respondent and her relatives are bent upon to harm and harass the petitioner and her husband and are threatening of dire consequences. In the matter of Lata Singh v. State of U.P. reported in : 2006 Cr.L.J. 3312, while dealing with a case of harassment by the parents of the boy and girl, who had entered into inter -caste marriage, the Hon'ble Supreme Court have issued directions to the Administration/Police Authorities throughout the country in the following terms: - - "This is a free and democratic country, and once a person becomes a major he or she can marry whosoever he/she likes. If the parents of the boy or girl do not approve of such inter - caste or interreligious marriage the maximum they can do is that they can cut off social relations with the son or the daughter, but they cannot give threats or commit or instigate acts of violence and cannot harass the person who undergoes such inter -caste or inter -religious marriage. We, therefore, direct that the administration/police authorities throughout the country will see to it that if any boy or girl who is a major undergoes inter -caste or inter -religious marriage with a woman or man who is a major, the couple are not harassed by any one nor subjected to threats or acts of violence, and any one who gives such threats or harass or commits acts of violence either himself or at his instigation, is taken to task by instituting criminal proceedings by the police against such persons and further stern action is taken against such persons as provided by law."
(3.) IT is to be noticed that the petitioner has already made a representation (Annexure -3) to the Commissioner of Police, Jodhpur, copy thereof was also sent to the SHO, P.S. Sardarpura, Jodhpur, for redressal of her grievance and necessary protection to her and her husband against the alleged threatening and harassment. The police authorities are under an obligation to take the appropriate action against the persons who threat or harass or commit act of violence. There is no reason to believe that the grievances of the petitioner shall not be looked into by the authorities concerned appropriately.;