Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Allahabad High Court

Gyan Shanker Yadav And Others vs State Of U.P. & Ors. on 14 July, 2010

Bench: Vijay Manohar Sahai, Jayashree Tiwari

Court No. - 9

Case :- WRIT - C No. - 39361 of 2010

Petitioner :- Gyan Shanker Yadav And Others
Respondent :- State Of U.P. & Ors.
Petitioner Counsel :- A.R. Nidiwal,Dinesh Kumar Yadav
Respondent Counsel :- C.S.C.

Hon'ble Vijay Manohar Sahai,J.

Hon'ble Mrs. Jayashree Tiwari,J.

Supplementary affidavit filed today is taken on record.

We have heard learned counsel for the petitioners and learned standing counsel appearing for the respondents no. 1 to 5.

petitioner no. 1 Gyan Shanker is aged about 22 years and petitioner no.2 Anita is aged about 20 years old as per High School Certificates filed as annexure 1 to the writ petition. It is stated that the petitioners have married each other in a temple at Chhota Baghara, Allahabad on 10.12.2009. They have also got their marriage registered on 25.1.2010 A copy of the marriage certificate is filed as annexure no.2 to the writ petition. The petitioners have appeared before us and stated that they have married each other 10.12.2009 out of their own free will and since then they are living together as husband and wife. 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 :- 14.7.2010 P.P.