SMT. BABITA & ZEENAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Both the petitioners are present before this Court. The averment made regarding the age of the boy (petitioner no. 2) is 29 year and for the girl (petitioner no.1) is 19 year. Both the petitioners belong to different faith. Their marriage is being opposed at the hands of respondent nos. 3, 4 and 5. Hence they seek police protection from this Court as they have an apprehension that the private respondents may physically harm them.

(2.) All the same, the mother of petitioner no. 1 has also appeared in person before this Court, who alleges that petitioner no.1 is minor. The State Government has also filed a photo copy of the school leaving certificate of Ms. Babita, which shows that the date of birth of petitioner no. 1 is 09.11.2002. There is no averment that the petitioner no. 1 is converted. There is also no averment as regarding marriage between the petitioners.

(3.) We are not inclined to send the girl to "Nari Niketan", for the facts and circumstances of the case. For this reasons, we directed the Secretary, State Legal Services Authority to apprise as to which is the most suitable place for the girl to stay temporarily. He has informed about "Rajkiya Bal Grah Kishori, Bakh, Almora" and he has also inquired that there is vacancy available where petitioner no. 1 can be suitably lodged for the time being.