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In a landmark judgement, the Kerala High Court has held that every case of inter religious marriage can’t be termed as Love Jihad or Ghar wapsi. The division bench comprising of Justice V.Chitambaresh and Justice Sathish Ninan was hearing a habeas corpus petition filed by one Mr. Anees Ahmed for producing his wife Shruti from illegal detention. The girl Shruti Meledath was detained by her parents in a Yoga Kendra in Ernakulum as she wanted to live with Anees. The parents were opposing the marriage as the girl and the boy belonged to different religions. The court observed that the relationship between the couple has turned permanent as they have tied knot and their marriage is registered too and hence the detention of Shruti is illegal.
The court further observed that
“We caution that every case of inter-religious marriage shall not be portrayed on a religious canvass and create fissures in the communal harmony otherwise existing in the God’s Own Country (Kerala)”
The court ordered that Shruti should be released from the Yoga Kendra and it is on the couple to decide their future course of action without anyone’s interference.
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