Supreme Court: The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ rebuked the Central Government for failing to put in a place a mechanism to monitor the honour killings ordered by Khap Panchayats and said that any attack by khap panchayats or associations against an adult man and woman opting for inter- caste marriage was “absolutely illegal”.
Asking Centre to give its reponse on suggestions earlier given by amicus curiae Raju Ramachandran on ways to prevent harassment and killing of young couples in the name of family honour for marrying inter-caste or intra-clan, the Court said:
“if an adult girl or boy get into marriage, no khap, no individual or no society can question them.”
The Court was hearing the PIL filed by the NGO Shakti Vahini in 2010 seeking directions to the central and state governments to prevent and control honour crimes by taking a number of measures.
The Court will now hear the matter on 05.02.2018.
Source: PTI