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The Allahabad High Court said that no one can interfere in the lives of two adults who have willingly decided to live together. The Court also directed the police to grants protection when necessary to those couples that have married across religions. "The Court has repeatedly held that where the two individuals having attained the age of majority, are living together, nobody is entitled to interfere in their peaceful lives”, observed Justice Saral Srivastava.
The case was brought by a couple who were being threatened by family members. The Woman told the court that she had converted to Islam willingly and after conversion got married to a Muslim man. She claimed to be an adult and to support this they presented their High School marksheets and Aadhar Cards.
The HC after checking the documents verified that they were adults. Relying on the Bhagwan Das v State (NCT of Delhi) where the apex court said that it is “time to stamp out these barbaric, feudal practices which are a slur on our nation,” and ruled against the honour killings, the court directed the police to provide the couple with adequate protection. It also ordered the husband to create a FD (fixed deposit) in favour of his wife for Rs. 3 lakhs by the next hearing date which is on 2nd February.
This is yet another time that the Allahabad HC has come to the aid of those who have had interfaith marriages. In the months of December and November, 2020, the court had said that Right to life and personal liberty includes the right to live with the person of your choice. The court had that an adult woman is entitled to live her life as she likes. In both cases, protection to the couples that approached the court was provided by the court on observing that they were facing opposition for their interfaith marriages.
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