Allahabad High Court
Sanjeev Kumar And Another vs State Of U.P. And Others on 14 July, 2010
Bench: Vijay Manohar Sahai, Jayashree Tiwari
Court No. - 9 Case :- WRIT - C No. - 39340 of 2010 Petitioner :- Sanjeev Kumar And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- Anurag Pathak,Rajneesh Kumar Upadhyay Respondent Counsel :- C.S.C. Hon'ble Vijay Manohar Sahai,J.
Hon'ble Mrs. Jayashree Tiwari,J.
Supplementary affidavit filed by the learned counsel for the petitioner is taken on record.
We have heard learned counsel for the petitioners and learned standing counsel appearing for the respondents.
In paragraph 3 of the writ petition it is stated that the petitioner no. 1 Sanjeev Kumar is aged about 24 years and the date of birth of petitioner no.2 Smt. Baby Rani is 05.07.1986 and she is also 24 years old. It is also stated that the petitioners have married on 29.07.2008 in a local "Lord Shiva " temple at Baghpat out of their own free will and their marriage has also been registered by the Registrar, Hindu Marriage, Baghpat. A copy of the marriage certificate issued by the Registrar dated 23.03.2009 has been filed as Annexure-2 to the writ petition. The petitioners have appeared before us and stated that they have married each other at Baghpat on 29.07.2008 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 Monika