PRIYANKA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners claim to be 'run away couple' and seek protection of life and liberty on the ground that they have performed marriage voluntarily being adults on 07.04.2014. Being an inter -caste marriage they have an apprehension of their being harassed by the respondents, more particularly, respondent No. 6, who is father of the petitioner No. 1. They have prayed for the following reliefs: -

(2.) WE are not oblivious to the fact that the cases of such nature relating to 'run away couples' are repeatedly coming before this Court and, therefore, it is not only high time but imperative that certain guidelines and directions are issued to deal with such cases.

(3.) WE have no doubt in our mind that the representation (Annexure P -3) preferred by the petitioners before the S.H.O., Police Station, Dehra, District Kangra, will now be decided in accordance with the guidelines and directions issued above. It is, however, clarified that the present order shall not be treated as a stamp of this Court on the marriage of the parties. The petition stands disposed of, so also the pending applications, if any.