- (1.) 10/ 15.5.2012 Learned counsel for the State accepts notice on behalf of the respondent Nos. 2 and 3 as well.
(2.) THE petitioners, who have attained the age of majority, have married with each other, out of their free will and without the consent of their respective parents. As they belong to different religions, they apprehend threat at the hands of their castemen including their parents and accordingly, the present application has been filed, praying for providing adequate protection to them. Learned counsel for the petitioner has drawn the attention of this Court towards the decision of the Apex Court in Lata Singh Vrs. State of U.P , reported in 2006 (5) SCC 475, wherein, the Apex Court has given the general direction as follows :- " ..............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 is not harassed by anyone nor subjected to threats or acts of violence, and anyone who gives such threats or harasses 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." The petitioners are present in the Court in person and they submitted that they have married. They belong to different religions and they apprehend threat to their life.
(3.) ACCORDINGLY, respondent No.2, the Superintendent of Police, Dhanbad, is directed to give adequate protection to the petitioners, in the light of the general direction of the Hon'ble Supreme Court of India in Lata Singh's case (Supra). Issue notice to the respondent No.4 to show-cause as to why this application be not allowed in the admission stage itself, for which, requisite etc must be filed within a week through registered post with A/D as also ordinary process, failing which, this application shall stand rejected without further reference to a Bench.;