Allahabad High Court
Smt. Reena Devi And Another vs State Of U.P. & Ors. on 13 July, 2010
Bench: Vijay Manohar Sahai, Jayashree Tiwari
Court No. - 9 Case :- WRIT - C No. - 39180 of 2010 Petitioner :- Smt. Reena Devi And Another Respondent :- State Of U.P. & Ors. Petitioner Counsel :- Praneet Kumar Srivastava Respondent Counsel :- C.S.C. Hon'ble Vijay Manohar Sahai,J.
Hon'ble Mrs. Jayashree Tiwari,J.
We have heard learned counsel for the petitioners and learned standing counsel appearing for the respondents.
In paragraphs 3 and 4 of the writ petition it is stated that petitioners are major. The date of birth of petitioner no.1Smt. Reena Devi is 1.5.1987 and She is 22 years old. Petitioner no.2 Sanjay Kumar is 24 years years old and his date of birth is 4.5.1985. It is also stated that the petitioners have married at Baghpat on 22.3.2010 at Baghpat out of their own free will. and their marriage has also been registered by the Registrar, Hindu Marriage, Baghpat. A copy of the marriage certificate issued by the Registrar dated 26.6.2010 has been filed as Annexure-1 to the writ petition. The petitioners have appeared before us and stated that they have married each other at Baghpat on 22.3.2010 out of their own free will and since then they are living together as husband and wife. They also appear to be major.
Both of them have appeared before us and they appear to be major and it is open to a major person in this country to live freely with any one and to marry anyone of his/her choice. The petitioners have further stated that they are living together as husband and wife but the police authorities and other persons are harassing them and are interfering in their marital life. Since the petitioners are major and have married each other, we direct the police authorities to ensure that they are not harassed in any manner either by the police authorities or by any other person and they may be permitted to live as husband and wife. The petitioners shall file a joint supplementary affidavit affixing their pair photographs today which shall form part of this order.
With the aforesaid directions, this petition stands finally disposed of.
Office is directed to issue a certified copy of this order along with joint supplementary affidavit as part thereof on payment of usual charges today.
Order Date :- 13.7.2010 SC