Allahabad High Court
Smt. Sameera Bano And Another vs State Of U.P. And 3 Others on 3 November, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:211900 Court No. - 53 Case :- WRIT - C No. - 38032 of 2023 Petitioner :- Smt. Sameera Bano And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Mohd. Javed Akhtar,Mohd Raghib Ali Counsel for Respondent :- C.S.C. Hon'ble Prashant Kumar,J.
1. Heard Mohd. Javed Akhtar, learned counsel for the petitioner and Mohd. Atif, who has filed Vakalatnama on behalf of respondent no.4 as well learned Standing Counsel for State respondents.
2. Learned counsel for the petitioners submitted that both the petitioners are major and performed their Nikah according to free will but the respondent no.4, who is father of petitioner no.1 is interfering in the peaceful life of the petitioners.
3. Mohd. Atif, learned counsel for respondent no.4 has placed before this Court, the High School Certificate of petitioner no.1 according to which date of birth of petitioner no.1 is 04.06.2006, therefore, the petitioner no.1 (girl) is minor (17 years and 5 months old).
4. Considering the fact that the petitioner no.1 is minor, this Court is not inclined to entertain the writ petition.
5. Accordingly, the instant writ petition is dismissed.
Order Date :- 3.11.2023 S.P.