Smt. Komal Alias Jainab And Anr. vs State Of U.P. And Others
2011 Latest Caselaw 5619 ALL

Citation : 2011 Latest Caselaw 5619 ALL
Judgement Date : 9 November, 2011

Allahabad High Court

Smt. Komal Alias Jainab And Anr. vs State Of U.P. And Others on 9 November, 2011

Bench: Ashok Bhushan, Bharati Sapru




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 63594 of 2011
 

 
Petitioner :- Smt. Komal Alias Jainab And Anr.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- M. Shahanshah Khan
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Bharati Sapru,J.

Petitioners' case in the writ petition is that both the petitioners being major have performed their Nikah on 17th October, 2011. The petitioner No.1 was earlier professing Hindu religion, who embraced Islam and performed the Nikah.

Learned counsel for the petitioners submits that without their being any first information report, the petitioners are being harassed by the police personnel.

Issue notice to respondent No.3. Petitioners to take steps for service within two weeks. The respondents may file counter affidavit within four weeks.

List thereafter.

In the meantime, in case no first information report has been lodged against the petitioners, no coercive action shall be taken against them.

Order Date :- 9.11.2011

Rakesh