HAMIM HABIBBHAI KHAMBHATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We could notice that today the couple is before this Court, which has expressed its happiness being together. She has been residing with her in-laws and is also desirous to continue her studies. Parents of the corpus shall share with her books and cloths, which they have with them as the corpus wishes to continue her studies. The safety and well being of the corpus has been ensured by this Court when the undertaking was taken.

(2.) Noticing the over reaction of the parents, it appears that the step taken by the corpus has given them a major shock and her parents are unable to accept the inter-religious marriage. However, they can not be permitted to misbehave even during the video conferencing. As this Court had directed, one more attempt be made by the couple to meet the parents and let the same be done in a cordial atmosphere. However, if the parents cannot accept it graciously, let some time pass and, thereafter, things may limp back to normalcy. If any need arises for protection, Superintendent of Police of the area, where the couple resides, shall ensure providing of the same without loss of time. For the present, the petition is being disposed of with above directions.