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Judgment
The instant writ petition has been filed under Article 226 of the Constitution of India on behalf of the petitioners, who claim to be major in age and
newly married couple. It is stated that they have married against the wishes of their parents. They seek protection as they apprehend danger to their
life and the liberty at the hands of those, who are opposing their marriage.
The petitioners are present in person who have been identified by Mr. Abdul Kalam Khan, Advocate.
Ms. Pooja Kumari Meena Petitioner No.1 appearing in person states that she is major in age. She further states that she had performed marriage with
petitioner No.2, who is also major in age, according to her free will and is living happily with him as a wife.
Heard learned counsel appearing for the petitioners, as well as learned Additional Government Advocate and perused the contents of the instant
petition.
This court is neither deciding the validity of the marriage between the petitioners nor deciding about their age. However, this court is of the view that
no body can be permitted to take law in his own hands merely because marriage is not acceptable to him. The personal liberty and dignity of the
individual is to be protected by law. Therefore, without commenting on the validity of the marriage between the petitioners and determining their age,
the petitioners are found entitled to protection of their life and liberty.
Consequently, the present petition stands disposed off by issuing a direction to the SHO, PS Devli, Distt. Tonk to ensure necessary vigil that no harm
is caused to the life and liberty of the petitioners and their family members at the hands of those, who are opposing their marriage. However, this order
shall not be constituted as recognition of validity of marriage between the parties and is issued without determining their age.