Allahabad High Court
Smt.Amrita Dixit & Anr. vs State Of U.P.Thru.Secy.Home & Ors. on 20 December, 2019
Author: Devendra Kumar Upadhyaya
Bench: Devendra Kumar Upadhyaya
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- MISC. BENCH No. - 36253 of 2019 Petitioner :- Smt.Amrita Dixit & Anr. Respondent :- State Of U.P.Thru.Secy.Home & Ors. Counsel for Petitioner :- Pramod Kumar Agnihotri Counsel for Respondent :- G.A. Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Mohd. Faiz Alam Khan,J.
Heard learned counsel for the petitioners and learned Additional Government Advocate.
This petition seeks issuance of a writ in the nature of mandamus directing the respondents not to harass the petitioners in any manner and create any hindrance in their married life.
It has been stated on behalf of the petitioners that they got married on their own volition, which, however, is not being accepted by the family members of the petitioners and under their influence, local police authorities are harassing them. Certain photographs have been annexed along with the Marriage Certificate issued by the Arya Samaj Yasinpur, Hardoi.
Learned Additional Government Advocate representing the State-respondents has stated that the petitioners would not be summoned to the police station unless criminal proceedings are initiated.
Accordingly, in view of the statement made by the learned counsel representing the State-respondents, the petition is disposed of finally in the aforesaid terms.
Order Date :- 20.12.2019 Sanjay