Allahabad High Court
Krishna Pratap Singh And Others vs State Of U.P. And Others on 22 July, 2010
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- WRIT - C No. - 42223 of 2010 Petitioner :- Krishna Pratap Singh And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- A.K. Malviya,M.D. Singh Shekhar Respondent Counsel :- C.S.C. Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
By means of this petition, the petitioners have prayed for protection of their lives.
Learned counsel for the petitioners submits that the petitioners are major and they have solemnized their marriage on their own free will and now they are being harassed.
If the marriage of the petitioners is registered and if there is any real grievance to married couple against their parents or relatives or police who are allegedly interfering with their conjugal rights which goes to such extent that there is threat of their life they may approach the S.S.P. Varanasi.
The S.S.P. Varanasi is directed to take steps on the application of the petitioners and pass appropriate order on their application for the security and safety of the petitioners life immediately.
It is made clear that in the event any FIR it will be open for the police authorities to proceed in accordance with law.
Order Date :- 22.7.2010 V.Shepherd