Supreme Court: The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ observed that the National Investigation Agency (NIA) cannot go into the legality of the marriage of Hadiya and Shafin Jahan as Hadiya is a 24-year-old adult and has the right to marry any adult man of her choice. The Court noticed that NIA probe will have no bearing in deciding the aspects of her legitimacy of marriage of Hadiya and Shafin Jahan which was annulled by Kerala High Court.
Earlier, the bench had removed Hadiya from the custody of her father and had sent her to college after she expressed her wish to continue her studies. NIA had submitted a 100-page report on the cases where Muslim boys have converted Hindu girls by marrying them and that the case of Shafin Jahan marrying Hadiya was also that of Love Jihad.
The Court will now hear the matter on February 22, 2018.
Source: ANI
