Madhya Pradesh High Court
Shakeel Ahmad vs Collectdor Dindori on 8 October, 2021
Author: Nandita Dubey
Bench: Nandita Dubey
1 WP-21395-2021
The High Court Of Madhya Pradesh
WP-21395-2021
(SHAKEEL AHMAD AND OTHERS Vs COLLECTDOR DINDORI AND OTHERS)
1
Jabalpur, Dated : 08-10-2021
Heard through Video Conferencing.
Shri Saleem Rehman, learned counsel for the petitioners.
Ms. Swati A. George, learned Panel Lawyer for the respondents/State.
Heard on the question of admission.
Issue notice to the respondents on payment of process fee within seven days by registered A.D. as well as by ordinary mode, returnable within three weeks.
As it has been pointed out by learned counsel for the petitioners that the petitioners belong to different religion and they apprehend threat from the Hindu Samaj, District Dindori, who are objecting to their marriage and for this reason they are not able to appear before the authority concerned. Hence, they may be provided police protection.
Considering the aforesaid, the respondents authorities are directed to see that no harm happens to the petitioners and they be provided police protection if anything is brought to the notice of the respondents authorities by them.
Let a copy of this order be supplied to counsel for State for information and compliance.
List this matter after three weeks.
(NANDITA DUBEY) JUDGE b Signature Not Verified SAN Digitally signed by BHARTI GADGE Date: 2021.10.08 18:01:03 IST