AASMA KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners have filed the present petition seeking police protection. According to them, they are major and performed their marriage, but they are receiving threat from their parents.

(2.) If the petitioners are major and entered into the marriage voluntarily, then they should not be harassed by any one, just because they have objection with their marriage. In future, if the petitioners receive any threat or fear to their life from anyone, in order to avoid any harassment, the petitioners are certainly entitled for police protection.

(3.) That, in case of Lata Singh v. State of U.P. Another : AIR 2006 SC 2522, the apex Court has observed as under : "this is free and democratic country and once a person becomes a major he or she likes. If the parents of the boy or girl do not approve of such inter caste of inter religious marriage the maximum they can do is that they can cut-off social relation with the son or daughter, but they can give threats or commit of instigate acts of violence and cannot harass the person undergoes such inter caste or inter religious relationship marriage. We therefore direct that the administrative/ police authorities throughout the country will see to it that if any boy or girl who is major, the couple are harassed by any one nor subjected to threats or acts of violence and may one who gives such threats or harass or commit acts of violence either himself of at his instigation is taken to task by instituting criminal proceedings, by the police against such person and further stem action is taken against such persons as provided by law"