DAMINI 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 in the month of January, 2018 as per Hindu Rites and Rituals; respondent nos. 4 to 9 family members of petitioner no. 1, are not happy with the marriage, therefore, they are 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, Pauri Garhwal 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.