AJMAL KHAN AND OTHERS Vs. SUB INSPECTOR OF POLICE, VALIYATHURA POLICE STATION, SHANGUMUKHAM, THIRUVANANTHAPURAM AND OTHERS

JUDGEMENT

(1.) The petitioners claim to be in love and say that they intend to marry each other. According to them, they have already filed the statutory notice for their intended marriage before the Principal Sub Registrar, Thiruvananthapuram, under the provisions of the Special Marriages Act and they have produced Ext.P1 in substantiation of this.

(2.) The petitioners' apprehension as voiced in this writ petition, is that since their relationship with each other is not approved by respondents 4 and 5, who are the parents of the 2nd respondent, they are now haunting them with the help of several people, including respondents 6 to 10, and they say that they fear for their lives.

(3.) According to the petitioners, a complaint has been registered against them at the instance of the parents of the 2nd respondent, as Crime No.1204/2018, before the Museum Police Station, Thiruvananthapuram and that the petitioners had submitted themselves before the Judicial First Class Magistrate Court for enquiry. According to them, the Magistrate was clearly informed that the 2nd petitioner was not kidnapped by the 1st petitioner, as was alleged in the complaint against them, and therefore, that they were set at liberty to live their own lives. They say that after this on the same day they were attacked in the Court complex by respondents 4 and 5, along with 100 other people, who had even tried to physically manhandle them.