NOOR RAHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD.

(2.) PETITIONERS No. 2 and 3, with a contention that having performed marriage as per Muslim Personal Law on 6.2.2012 are apprehending danger to the life and liberty at the hands of those who are against the inter ?religion marriage. It is urged that to get it registered petitioners have applied in the office of Marriage Registration Office, Panna and the date being fixed as 15.5.2012 but they apprehend that they will be prevented to get the marriage registered.

(3.) IT is observed in Ashok Kumar Todi v. Kishwar Jahan (supra) that "it is the duty of all persons in the administration/ police authorities throughout the country that if any boy or girl who is major undergoes inter ?caste or inter ?religious marriage, their marital life should not be disturbed or harassed and if anyone gives such threat or commits acts of violence or instigates, it is the responsibility of the officers concerned to take stern action against such persons as provided by law.