Mohd. Shamshad And Another vs State Of U.P. & Others
2011 Latest Caselaw 712 ALL

Citation : 2011 Latest Caselaw 712 ALL
Judgement Date : 31 March, 2011

Allahabad High Court

Mohd. Shamshad And Another vs State Of U.P. & Others on 31 March, 2011

Bench: Ashok Bhushan, Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 18700 of 2011
 

 
Petitioner :- Mohd. Shamshad And Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Amar Jeet Upadhyay,Mohd. Monis
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Ran Vijai Singh,J.

Issue notice to respondents No. 5, 6 and 7.

Steps be taken within one week.

Petitioners' case in the writ petition is that both the petitioners are major and they have performed their Nikah on 3rd March, 2011. It is submitted that the petitioner No. 2 was a Hindu who got converted into Islam. Further, allegation is that without there being a First Information Report, they are being harassed by the police personnels.

Learned counsel for the petitioners submits that petitioner No. 1 shall deposit an amount of Rs.50,000.00 in Fixed Deposit Receipt in the name of petitioner No. 2 in a nationalised Bank for the period of 5 years and file a receipt on the next date.

List after four weeks.

In case no First Information has been lodged against the petitioners, no coercive action shall be taken against them.

Order Date :- 31.3.2011

AKSI