RONAK DUBEY Vs. STATE OF M.P.

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, petitioners are seeking direction to respondents/State to provide 'protection against invasion on their personal life, liberty and property by the respondents'/police authorities' at the instant of respondent No. 3 as they have entered into wedlock after attaining majority.

(2.) PETITIONERS claimed to be major in age and further claimed to have married on 29/07/2014, photographs and marriage certificate annexed as Annexure P/1 to P/4 in that behalf.

(3.) UNDER such circumstances, direct approach to this Court under Article 226 of the Constitution of India for the aforesaid relief, in the opinion of this Court is in a way tantamount to misuse of process of law and an attempt to obtain an order in the nature of writ of mandamus without bringing on record factual details warranting interference. In such circumstances, it is not appropriate to entertain such petition. However, if the petitioners have any such apprehensions, they are supposed to approach in person the police authorities/local administration with complaint in writing and only then the authorities may apply their mind to the nature of allegations and the degree of apprehensions. No such efforts have been made by petitioners in this case. Petitioners are always at liberty to approach the police and police authorities are expected that they will do needful to protect the life, liberty and dignity of petitioners considering the facts and circumstances and apprehensions of harassment of the petitioners, keeping in mind the directions issued by Hon. Supreme Court in the matter of Lata Singh Vs. State of U.P. & another, ( : 2006) 5 SCC 475 which reads as under: -