The Allahabad High Court Bench comprising Justice Manoj Kumar Gupta and Justice Deepak Verma in the case titled Shifa Hasan and another v. State of U.P. and Others dated 16-9-2021 give their opinion that no law can stop Two Adults from Marrying irrespective of Religion.
Facts of the case:
The petitioners (Muslim girl and Hindu boy) have approached High Court praying for a writ of mandamus commanding the State-respondents to provide security to them as they are apprehending a threat to their life. The petitioners claimed to be in love with each other. The petitioners submitted that their parents are against their love as they both belong to a different religion.
Court’s observation and Judgment:
The High Court held that as the present petition is a joint petition by the two individuals who claim to be in love with each other and are major, therefore nobody, not even their parents, could object to their relationship.
“It cannot be disputed that two adults have right of choice of their matrimonial partner irrespective of religious professed by them. As the present petition is a joint petition by the two individuals who claims to be in love with each other and are major, therefore, in our considered opinion, nobody, not even their parents, could object to their relationship.”
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