Allahabad High Court
Smt. Jasmit Kaur And Another vs State Of U.P. And 3 Others on 20 March, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 90 Case :- WRIT - C No. - 6554 of 2023 Petitioner :- Smt. Jasmit Kaur And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Dhirendra Srivastava Counsel for Respondent :- C.S.C. Hon'ble Syed Aftab Husain Rizvi,J.
Supplementary affidavit filed on behalf of petitioners, is taken on record. Learned counsel for the petitioners is permitted to suitably amend the prayer clause during course of the day.
Heard learned counsel for the petitioners and Sri Ajay Kumar, learned State Law Officer.
Present petition has been filed by the petitioners claiming protection of their lives and liberty as they have married of their own free will and are adults and are living together. The averments made in the petition are supported by the joint affidavit of the petitioners. Further, it is stated that private respondent and other family members have got annoyed and there is serious danger to the lives of the petitioners as they are being threatened and harassed.
In support of their age, petitioner no.1 has brought on record her Secondary School Examination March-sheet wherein her date of birth is shown as 20.12.2003 and petitioner no.2 has brought on record his High School Mark-sheet wherein his date of birth is shown as 16.09.1996. Thus, it appears from the record that both the petitioners are major.
It is further stated that petitioners have already registered their marriage on 17.2.2023.
The petitioners have averred in the writ petition that they are living as wife and husband. It is stated that they have apprehension that private respondent can eliminate them for the honour of her family. In case this Court does not grant them protection, their lives may be endangered.
In view of the order proposed to be passed, there is no need to issue notice to private respondent. With the consent of learned counsel appearing for the parties, this writ petition is being disposed of finally at this stage in terms of the Rules of the Court.
The Supreme Court in a long line of decisions has settled the law that where a boy and a girl are major and they are living with their free will, then, nobody including their parents, has authority to interfere with their living together. Reference may be made to the judgements of the Supreme Court in the cases of Gian Devi v. The Superintendent, Nari Niketan, Delhi and others, (1976) 3 SCC 234; Lata Singh v. State of U.P. and another, (2006) 5 SCC 475; and, Bhagwan Dass v. State (NCT of Delhi), (2011) 6 SCC 396, which have consistently been followed by the Supreme Court and this Court, as well as of this Court in Deepika and another v. State of U.P. and others, 2013 (9) ADJ 534. The Supreme Court in Gian Devi (supra) has held as under:
"7. ... Whatever may be the date of birth of the petitioner, the fact remains that she is at present more than 18 years of age. As the petitioner is sui juris no fetters can be placed upon her choice of the person with whom she is to stay, nor can any restriction be imposed regarding the place where she should stay. The court or the relatives of the petitioner can also not substitute their opinion or preference for that of the petitioner in such a matter."
Having regard to the facts and circumstances of the case, this court is of the view that the petitioners are at liberty to live together and no person shall be permitted to interfere in their peaceful living. In case any disturbance is caused in the peaceful living of the petitioners, the petitioners shall approach the Superintendent of Police, Kanpur Dehat i.e. respondent no. 2, with a copy of this order downloaded from the website of this Court, who shall provide immediate protection to the petitioners.
A liberty is granted to the private respondent that if the documents brought on the record are fabricated or forged or any false averment has been made or facts have been concealed, it will be open to him to file a recall application for recall of this order.
It is made clear that this Court has not adjudicated upon the alleged marriage of the petitioners and this order in no way expresses opinion about the validity of their marriage. The protection is only against the use of criminal force or any illegal or unlawful act.
However, any individual effected or aggrieved or any public authority may take lawful action for violation of any law civil or criminal.
With the aforesaid observations, the writ petition is partly allowed. No order as to costs.
Order Date :- 20.3.2023 Masarrat