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In the present case in Supreme Court, the order of the the Chattisgarh High Court was challenged as being erroneous and it was alleged that the Court disregarded the law laid down in Shafin Jahan v. Ashok K.M and Others.
Background of the Case
Therefore, the petitioner demanded security for himself and Anjali and he also raised certain questions of law such as- whether the right to liberty enshrined under Article 21 of the Constitution has been violated-Whether while considering the petition, choice of the girl should be considered- Whether the High Court disregarded the law laid down in Shafin Jahan v. Ashok K.M and Others-Whether the wishes of the girl’s parents should have been taken into consideration- Whether the fact of the validity of the marriage should not be entertained by the Court despite of being express admission being made by the girl .
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