SHAHIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned counsel for the petitioners submits that petitioners are major; they are in love affair; they solemnized their marriage as per Muslim Rites and Rituals on 13/7/2019, copy of the Nikhanama is Annexure No. 1 to the writ petition; respondent no. 3 - father of petitioner no. 1 is not happy with the marriage, therefore, he is extending threats to the petitioners.

(2.) Individuals, who are major and competent to marry, are free to marry anyone they like. If family members of any individual are not agreeable to such marriage, the law does not empower them to extend threats or harass such individuals. In the case of Lata Singh v. State of U.P., (2006) 5 SCC 475, Hon'ble Supreme Court directed as hereunder:

(3.) This Court reminds Senior Superintendant of Police, Dehradun the mandate of law, as laid down by the Hon'ble Supreme Court in the case of Lata Singh (supra), who shall ensure the compliance thereof.