SONIA IQBAL AND ANOTHER Vs. STATE AND OTHERS

JUDGEMENT

(1.) The case of the petitioners is that they are major and out of love & affection for each other, have solemnized the marriage in accordance with Muslim rites and ceremonies on 23.02.2018. Nikah Nama issued by the concerned authorities, Marriage Agreement so executed and affidavits duly sworn by the petitioners are annexed with the petition as Annexure-A (colly). It is also stated in the petition that petitioner No.1 has given her statement in the Court of law stating that her marriage with petitioner No.2 was voluntarily. Copy of the said statement is annexed as Annexure-C.

(2.) It is further stated in the petition that respondent Nos.4 to 7 are not happy with the marriage of petitioners and have become inimical towards the petitioners. Respondent Nos.4 to 7 are trying to interfere into the married life of the petitioners and also trying to get the petitioners implicated in false and frivolous case. Petitioner No.1 requested her parents and other family members that it would in the interest of both the families, if petitioners are accepted as legally wedded couple, but respondent No.4 showed complete adamancy and under the influence of respondent Nos.5 to 7 threatened the petitioners that they do not believe in such marriage and shall separate the petitioners by using criminal force.

(3.) After the solemnization of the marriage between the petitioners, respondent Nos.4 to 7 had made the lives of the petitioners miserable as both of them had married against the wishes of respondent Nos.4 to 7. The marriage between the petitioners is not acceptable to them. The movements of the petitioners have been restricted in view of the continuous harassment and threat perception at the hands of respondent Nos.4 to 7. The petitioners are innocent and have contracted the marriage with their own choice and aggrieved of the unnecessary threats and harassment made by respondent Nos.4 to 7.