MANSUKHBHAI LAKHMANBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The application is made to the Police Officer that both the applicants got married against the will and wish of their family members and though they belong to the same caste, their parents are opposing the said marriage.

(2.) The Apex Court in the case of Shakti Vahini vs. Union of India, (2018)7 SCC 192 has observed and held as under:

(3.) Heard learned advocate for the applicants and learned APP for the respondent-State.