Allahabad High Court
Smt. Arti Mishra And Another vs State Of U.P. And Others on 11 August, 2010
Bench: Vijay Manohar Sahai, Ran Vijai Singh
Court No. - 9 Case :- WRIT - C No. - 47619 of 2010 Petitioner :- Smt. Arti Mishra And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- Rajendra Singh Parihar Respondent Counsel :- C.S.C. Hon'ble Vijay Manohar Sahai,J.
Hon'ble Ran Vijai Singh,J.
We have heard learned counsel for the petitioners and learned standing counsel appearing for the respondents.
Petitioner no.1 and Petitioner no.2 are aged about 23 years and are major. They have got married on 8.5.2010 in Arya Samaj Mandir, Kanpur Nagar of their own free will. Their marriages has also been registered by Registrar, Hindu Marriages, Kanpur Nagar on 20.5.2010. The petitioners appeared before us and stated that they have got married on 8.5.2010 of their own free will and volition and since then they are living together as husband and wife.
The petitioners are present 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 further stated that they are living together as husband and wife but the respondents and the police authorities 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 and they may be permitted to live as husband and wife.
With the aforesaid directions, this petition stands finally disposed of.
Office is directed to issue a certified copy of this order on payment of usual charges today.
Order Date :- 11.8.2010 SC