SANIL DEVASSIKUTTY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioners - a young man and a young woman, have come to this Court complaining about vexation and harassment at the hands of the police. THEy pray for issue of directions under Art.226 of the Constitution in their favour.

(2.) ACCORDING to the petitioners, they have both completed their M.B.A. Course. They know each other for the past about 2 years. They are in love. They have both crossed the age of 21 years. They have decided to get married. They belong to different religious communities. They can get married only as per the provisions of the Special Marriage Act. They have already lodged the necessary notice before the Marriage Officer - Sub Registrar, Triprayar, on 13/1/11. Ext.P2 is the receipt evidencing payment of the requisite fee. ACCORDING to the petitioners, the relatives of the petitioners do not approve the relationship between the first and the second petitioners. Probably at their instance, respondents 1 to 4 are causing unnecessary vexation and harassment to the petitioners. They may be permitted to get married in accordance with law without any harassment or vexation from the police officers. They may be granted protection to enable them to proceed to the Registrar's Officer to get married and live as husband and wife.

(3.) WE are satisfied, in these circumstances, that no further specific directions are necessary in this writ petition. This writ petition is accordingly allowed in part to the above extent.