Madhya Pradesh High Court
Smt. Pallavi Rajput vs The State Of Madhya Pradesh on 5 March, 2018
HIGH COURT OF MADHYA PRADESH
W.P.No.5094/2018
(Smt.Pallavi Rajpoot & Anr. Vs. State of M.P.)
1
Gwalior, Dated : 05.03.2018
Shri Atul Sharma, learned counsel for the petitioners.
Shri B.M.Patel, learned Govt. Advocate for the respondent/
State.
Petitioners Smt.Pallavi Rajpoot and her husband Jasveer Singh are present in court.
Father of petitioner No.1 Shri Mukesh Rajpoot is also present. Shri Rajpoot thinks that his daughter is in pressure of family of Jasveer Singh and therefore she is not giving correct statement. However, he submits that Pallavi is major but his objection is that Pallavi has married Jasveer Singh, who is son of his uncle's wife's brother and therefore according to him, this marriage could not have been solemnized. He is not willing to understand that the relationship is not within the prohibited degrees as per Hindu law and therefore such marriage is valid marriage in the eyes of law.
Shri Mukesh Rajpoot wants to talk to his daughter in privacy. Therefore, it is directed that Smt. Pallavi Rajpoot shall meet Shri Mukesh Rajpoot in the office of Smt.Rhia Tripathi, Dy. Registrar of this court at 3.00 p.m. Shri Mukesh Rajpoot undertakes not to cause any harm to his daughter or his son-in-law.
Dy. Registrar will ensure that father and daughter shall talk freely and exchange their emotions and words, however, she will be party to such discussion to the extent that no harm shall be caused to Smt. Pallavi.
List on 4.00 p.m. (Vivek Agarwal) Judge SP HIGH COURT OF MADHYA PRADESH W.P.No.5094/2018 (Smt.Pallavi Rajpoot & Anr. Vs. State of M.P.) 2 Later on Shri Atul Sharma, learned counsel for the petitioners alongwith the petitioners.
Shri B.M.Patel, learned Govt. Advocate for the respondents/State.
Shri Mahavir Pathak, learned counsel, alongwith Mukesh Rajput, father of petitioner No.1.
Shri Mukesh Rajput submits that he had talked to his daughter Ms. Pallavai and he is convinced that she is not in any kind of pressure and she is happy in her matrimonial home with Jasveer Singh. He further gives an undertaking not to harass the petitioners in any way and shall maintain cordial relationship with the petitioners. Petitioners also expressed that in view of such heart to heart talk with Shri Mukesh Rajput, their apprehensions about danger to their safety and security have been dispelled with and now they are convinced that they will be able to live happy married life without any external interference.
Therefore, in view of such statement made by the petitioners and father of petitioner No.1, nothing survives for adjudication in this petition. Accordingly, this petition is dismissed.
(Vivek Agarwal) Judge ms/-
Digitally signed by MADHU SOODAN PRASAD Date: 2018.03.05 18:29:14 +05'30'