SANIYA BANO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed for protection of the life and liberty of the petitioners.

(2.) It is the case of the petitioners that petitioner No.1 and petitioner No.2 are aged about 21 and 24 years, respectively, belong to the same religion, and have married out of their own volition on 20/12/2025. Nikahnama (Annexure P-1) is placed on record.

(3.) It is submitted by the counsel for the petitioners that respondent No.3, who is the father of petitioner No.1-wife, is objecting to the wedlock, and the petitioners apprehend a threat to their life and liberty at the hands of the family members of the petitioners, more particularly those of petitioner No.1. Counsel for the petitioners has relied upon the judgments of the Hon 'ble Apex Court passed in the cases of Lata Singh vs. State of U.P. and another, (2006) 5 SCC 475 and Shakti Vahini vs. Union of India and others , reported in AIR 2018 SC 1601.