PARVATIBEN PUKHRAJI KHATIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The corpus is brought before us. She is already married by virtue of Special Marriage Act , 1954 to Naimuddin Samsuddin Mansuri. She has made it very clear that she has spoken to her mother about her relationship, which was not acceptable. She accepted that it was her mistake that she could not convey her of having got married under the Special Marriage Act , 1954. However, according to the corpus, three days before the marriage, the certificate of marriage was sent on WhatsApp to the brother by Naimuddin.

(2.) We have allowed the corpus to speak to the parents, who are quite aggrieved by the fact that the reputation of family was put at stake by the girl because of this conduct. We also notice that the ferverence runs quite high about which attempt was made to counsel, in vain.

(3.) Noticing that the girl has already married and is desirous of continuing with her relationship with the boy, she will join Naimuddin, the police shall ensure the due protection to the couple. Initially, let protection be given for four (4) weeks and thereafter, the Superintendent of Police, Ahmedabad will take a call for further action.