PRAYER: Petition is filed under Section 482 of the Code of Criminal Procedure praying to direct the second respondent to provide adequate police protection to the petitioner and her husband Ramesh's life and limb.
ORDER
The newly wedded lady has come before this Court seeking police protection to her and her husband, namely, Ramesh for their life and limb.
2. The petitioner contends that she possessed M.Sc, B.Ed Degree and also finished Teacher Training. She loved one Ramesh hailing from the same community from the same village. However, it was opposed by their parents, but the petitioner married on 16.07.2014 Since the petitioner's father has given a complaint and he is chasing the petitioner and her husband to kill them in the name of ‘Honour Killing’, the petitioner has approached this Court after giving representation to the second respondent on 23.07.2014
3. Heard the learned Counsel appearing for the petitioner and the learned Government Advocate (Criminal side) for the respondents.
4. The learned Government Advocate (Criminal Side) submitted that a complaint was given by the petitioner's father stating that her daughter was kidnapped and the F.I.R has been registered.
5. However, the petitioner as well as her husband are present before this Court who categorically stated that they loved each other and they got married on 16.07.2014 The records, especially, the petitioner's mark-sheet, B.Ed Degree discloses her date of birth as 25.04.1988 and she is a major and she is entitled to take her own decision. Moreover, the petitioner is possessing M.Sc, B.Ed Degree qualifications. Therefore, she has taken a decision to get married the said Ramesh and accordingly, married. Therefore, the petitioner and her husband should not be harassed based on the complaint given by the petitioner's father. Because of the fear by way of honour killing, the petitioner and her husband went away from the native place and hence, it is appropriate to direct the respondents to give proper protection to the petitioner and her husband, namely, Ramesh to return to their native place to lead the normal life.
6. Accordingly, the Criminal Original Petition is ordered.