NEHALBEN CHANDRAKANTBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present Misc. Civil Application is filed under the provisions of the Contempt of Courts Act against the opponents for not complying with the order dated 13.11.2019 passed by learned Single Judge of this Court in Special Criminal Application No.9803 of 2019.

(2.) The premise on which the present contempt application is submitted is that both the applicants are adult and on account of love and affection, they decided to marry. As a result of this, on 14.6.2019, both the applicants voluntarily came to village Nagra, Taluka Khambhat, District Anand and married as per the customs of Hindu religion and got their marriage registered before the Marriage Registrar, Nagra, Taluka Khambhat, District Anand on 14.6.2019 and effect of such registration is reflecting at serial No.202, Vol. 02 of register of marriages maintained under the provisions of the Registration of Marriage Act, 2006.

(3.) Since both the applicants are of different community, this marriage was not accepted by their respective parents and relatives, which has resulted into filing of a petition for seeking urgent protection and the same was registered as Special Criminal Application No.9803 of 2019. Both the applicants were apprehending serious threat which has constrained them to rush down to this Court and after realizing the situation of the applicants and after hearing, learned Single Judge was pleased to pass an order on 13.11.2019 and issued direction in consonance with the proposition of law laid down by the Apex Court. Operative part of the said order contained in para 3 and 4 is reproduced hereinafter:-