Smt. Neelam Devi & Anr vs State Of U.P Thru Principal Secy. ...
2015 Latest Caselaw 847 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- MISC. BENCH No. - 4867 of 2015
 

 
Petitioner :- Smt. Neelam Devi & Anr
 
Respondent :- State Of U.P Thru Principal Secy. Home Lko & Ors.
 
Counsel for Petitioner :- Srees Kumar Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shabihul Hasnain,J.

Hon'ble Shashi Kant,J.

Heard Sri Srees Kumar Srivastava, learned counsel for the petitioners and learned A.G.A. for the State of U.P.

This writ petition has been filed with a prayer to issue a writ of Mandamus commanding the opposite parties nos. 2 and 3 to take necessary steps for saving the petitioner's life from the threats of the opposite party no. 4 and to protect the fundamental rights of the petitioners guaranteed under Article 21 of the Constitution of India.

The petitioners Smt. Neelam Devi, aged about 20 years and Sammi SIngh aged about 22 years are present before this Court and they have been identified by their counsel.

It is submitted on behalf of the petitioners that both the petitioners are major and willingly married to each-other. As per the documents annexed on record and as per the copy of the registration of the marriage certificate, which is annexed as annexure-2 to the writ petition, both the petitioners are major and they are living together happily on their own free will.

Under the Constitution of India any person, who is major, has a right to lead one's life according to his/her own wishes, faith and belief. Nobody can be forced enter into marriage or anything which he or she refuses to do according to her conscious.

Accordingly, this petition is disposed of with the direction to the Police to ensure that no harassment is made to the petitioners either from the family members of the petitioner or from anybody else.

Order Date :- 5.6.2015

Monika