SONAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is permitted to join Police Commissioner, Surat, as well   as   Police   Inspector,   Udhna   Police   Station,   Surat,   as   party respondents forthwith.

(2.) By filing of this writ Application under Article 226 of the Constitution of India, the applicant has prayed for the following reliefs:

(3.) Having heard learned Counsel for the parties and having considered   the   materials   on   record,   it   appears   that   the   petitioner married  with  one  Harsh  Jayeshkumar  Raval on  23.11.2017  and  her marriage   was   registered   with   the   Registrar   of   Marriages   under   the Gujarat Registration of Marriage Act, 2006 on 24.11.2017 at serial no. 393 of volume 01 of the Registrar of Marriages maintained under the Gujarat   Registration   of   Marriage   Act,   2006.   A   copy   of   the   Marriage Registration  Certificate  is produced on  record  by  the  petitioner.  It  is alleged by the petitioner that her marriage was performed against will and wish of her parents and other family members. It has come to the knowledge   of   the   petitioner   that   an   application   was   filed   at   Udhna Police   Station   and   one   another   application   under   Section   97   of   the Criminal Procedure Code  was also preferred by her parents before the learned Judicial Magistrate Court at Surat and the next date of hearing is fixed at 20.01.2018 before the Court concerned. It also appears that she had made one application addressed to the Police Inspector, Udhna Police Station, Surat on 28.11.2017 stating that she has married with one Harsh Jayeshkumar Raval on 23.11.2017 and the marriage was duly registered. She has further stated that she had married with the said person by her own will and desire, and if any complaint would be made by her family member against her or the said person, it is her say that the said marriage was as per her own free will and decision. Under these circumstances,  she has apprehended that  the members of  her matrimonial home or her relatives may commit murder of her husband and there is a danger to their lives. Therefore, she has requested to consider the submissions and look into the merits. Learned advocate for the petitioner has also apprehended that the life of the petitioner and her husband would be in danger, as the next date of hearing is fixed   on   20.01.2018   before   the   learned   Judicial   Magistrate   Court   at Surat.