Abuse of the process of Law-Inter-caste marriage by major girl--Brothers of the girl assaulted and humiliated the family and harmed the property of the husband of the girl--Relatives of the husband arrested and detained in jail by the police on complaint from the brothers of the girl-On Intervention of Women Commission and National Human Rights Commission, final report by Police that no offence was committed by the accused-Committal of case by Magistrate for trial despite the final report and statement of the girl that she had married of her own free will-High Court, in petition for quashing the proceedings directed the accused to appear before trial court-Writ petition by the girl-Held: No offence was committed by any of the accused-The whole criminal case was an abuse of the process of the Court as well as administrative machinery-Direction to institute criminal proceedings against the brothers of the girl.
Inter-caste marriage-Harassment of the couple-Cognizance taken by Supreme Court-Directions issued to administration-Constitution of India, 1950-Article 32.