DEVRAMBHAI GAGDASBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India, seeking following reliefs:

(2.) Present petition is preferred by the brother-in-law of respondent No.5, who has married the person of her choice. The marriage, since, has not been approved by her parents and the community at large and more particularly, the father of respondent No.5, it is urged that this has stifled the couple and they are unable to move out, even to purchase the basic necessities and are living under constant threat and fear.

(3.) We have heard the learned Advocate, Ms. Lodha, appearing with learned Advocate, Mr. Popat, for the petitioner and learned APP, Ms. Jahveri, for the respondent-State.