SAIYAD ASHIF HUSSENBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Saiyed Ashif Hussainbhai, the petitioner is before us who has claimed that he is in relationship with respondent No.4 for the past 08 years and they both have chosen to marry each other. Therefore, on 19.03.2020 they have given notice to the Registrar of the Special Marriage Act because this is an inter-religious marriage. Respondent No.4 was born on 29.01.1999 and he is above 21 years of age as on date. The parents of respondent No.4 since are not happy with this decision of respondent No.4, she has been taken to Women Protection Home and this has aggrieved the petitioner, who is before this Court with the following prayers:-

(2.) According to the petitioner, he and respondent no.4 are in relationship for the past 8 years and they have chosen to get married,and this being inter religious marriage, on 19.03.2020, they gave notice along with affidavits to the Registrar General under the Special Marriage Act , however, the family of respondent no.4 when came to know about it, she was forcibly taken to her uncle's house and therefore, no marriage was solemnized.

(3.) Once again, on 24.06.2020 the notice had been issued disclosing the intent of getting married under the Special Marriage Act and the phone call was received by the petitioner from Malaviyanagar Police Station.