SHANDHYA BAI Vs. STATE OF M.P

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution, it is contended by the petitioners that they have married each other on 21.2.2014. It is further contended that both the petitioners are major. Since their marriage is not as per the wish of their family members, they are under threat and, therefore, they be provided protection.

(2.) I have heard learned counsel for the petitioner.

(3.) ALONG with the petition, the petitioners have not filed any marriage proof. The Apex Court in Lata Singh vs. State of U.P. and another, 2006 5 SCC 475, opined that if two major persons solemnize marriage as per their own will, they should not be put to jeopardy because of the said marriage. Certain directions were issued to the authorities to provide them protection.