ELDHO SHAJI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners have approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) The petitioners have decided to marry. 1st petitioner is aged 22 years and the 2nd petitioner is aged 19 years. The fact that the 2nd petitioner decided to marry the 1st petitioner who belongs to a different cast antagonized some of the religious leaders of the community of the 2nd petitioner. The 2nd respondent is the father of the 2nd petitioner. Petitioners fear that they would be killed if they fall into the hands of those who are hunting them. Petitioners have given Ext.P2 notice before the Sub Registrar, Palakkad for marrying in terms of the Special Marriage Act. A detailed counter affidavit is filed by the second respondent.