Madhya Pradesh High Court
Raj Dhakad vs The State Of Madhya Pradesh on 26 June, 2018
1
THE HIGH COURT OF MADHYA PRADESH
WP-13651-2018
(Raj Dhakad & Another Vs. The State of M.P. & Others)
Gwalior, 26/06/2018
None for the parties.
Notice dated 25/06/2018 is received from the
Secretary, High Court Bar Association, Gwalior in
following terms:-
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e/;izns'k mPp U;k;ky; [k.MihB] Xokfy;j
fo"k;%& fnukWd 26-06-2018 dks dk;Z ls fojr jgus ds
lEcU/k esa vkidks lwpuk iznku djus ckor~A
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mijksDr fo"k; esa fuosnu gS fd mPp U;k;ky;
vfHkHkk"kd la?k] Xokfy;j ds v/;{k Jh vfuy feJk ,oa
mik/;{k Jh jktho 'kekZ th ds lkFk ,oa vU;
vf/koDrkx.kksa ds lkFk lkxj ds ikl ekyFkkSu esa
tkuysok geyk fd;k x;kA bl ?kVuk ls e/;izns'k ds
vf/koDrk la?kksa esa jks"k O;kIr gSA ftlds fojks/k Lo:i
e/;izns'k jkT; vf/koDrk ifj"kn tcyiqj us ?kVuk dh
xaHkhjrk dks ns[krs gq, rRdky dk;Zokgh dh ekWx dh
gS ,oa fnukWd 26-06-2018 dks e/;izns'k esa lHkh
U;k;ky;ksa ls dk;Z ls fojr jgus dk vkOgku fd;k gSA
vr% mPp U;k;ky; vfHkHkk"kd la?k] Xokfy;j ds
lHkh lnL; jkT; vf/koDrk ifj"kn ds vkOgku ij dy
fnukWd 26-06-2018 fnu eaxyokj dks e/;izns'k mPp
U;k;ky; [k.MihB Xokfy;j ,oa vU; lHkh v/khuLFk
U;k;ky;ksa ls U;k;ky;hu dk;Z lsfojr jgdj viuk
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Perused the pleadings.
It is borne out from the pleadings that the
petitioners have solemnized marriage against the
wishes of their parents and are now apprehending
2
THE HIGH COURT OF MADHYA PRADESH
WP-13651-2018
(Raj Dhakad & Another Vs. The State of M.P. & Others)
danger to their life at the instance of parents of
petitioner No.2. Consequently, seeks direction to the
Superintendent of Police, Morena to provide
protection. Direction is also sought that respondents
No.1 to 3 shall not take any coercive action against petitioners on the basis of complaint lodged by respondent No.4.
The material documents on record reveals that petitioner No.1 is born on 01.01.1991, whereas date of birth of petitioner No.2 is 01.05.2001 as per document Annexure P/2. As such petitioner No.2 has not attained the age of majority to solemnize marriage, therefore, it cannot be said that the petitioner No.2 has entered into legal marriage with petitioner No.1.
In view whereof, the petition is disposed of with a direction to the Superintendent of Police, Morena to entertain the representation preferred by the petitioners and afford a counselling to petitioner No.2 who being minor cannot solemnize the marriage.
In view whereof, the petitioner is set at liberty to file appropriate representation before Superintendent of Police, Morena, who shall arrange for counselling of petitioner No.2 and take appropriate steps thereon.
Petition stands disposed of finally in above terms.
(Sanjay Yadav) Judge Aman Digitally signed by AMAN TIWARI Date: 2018.06.26 18:37:35 -07'00'