Smt. Ruksar And Another vs State Of U.P. And 5 Others
2016 Latest Caselaw 3566 ALL

Citation : 2016 Latest Caselaw 3566 ALL
Judgement Date : 16 June, 2016

Allahabad High Court

Smt. Ruksar And Another vs State Of U.P. And 5 Others on 16 June, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 28745 of 2016
 
Petitioner :- Smt. Ruksar And Another
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Raj Narayan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioners have preferred this writ petition for a direction upon the respondents not to interfere in their married life and also for protection of their lives and liberty.

The petitioners claim that they are adults and they have married with each other out of their own freewill. It is stated that for the said reason, the fourth respondent and her other family members have got annoyed and there is serious danger to the lives of the petitioners as they are being threatened and harassed.

Both the petitioners are present in the Court and are identified by the learned counsel appearing for the petitioners. From the material which has been brought on record as Annexures-1 and 2, it appears that the date of birth of petitioner no.1 is 21st May, 1993 and the date of birth of petitioner no. 2 is 1st January, 1990. Learned counsel for the respondent nos. 5 and 6 does not dispute that the girl is major.

Petitioner no.2 is directed to make a fixed deposit of Rs.50,000/- in a nationalized bank for a period of one year in favour of the girl i.e. petitioner no.1 for the benefit of the girl to protect her interest as a good gesture within a period of two months from today.

Learned Standing Counsel appears for respondent nos. 1 to 4 while Sri Rajesh Kumar has put in appearance for respondent nos. 5 and 6.

As prayed by them, four weeks time is granted to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

Counter affidavit filed on behalf of respondent no. 5 is taken on record.

Learned counsel for the petitioner seeks time to file rejoinder affidavit before the next date.

List this case on 03.08.2016.

In view of the aforesaid, a direction is issued to the respondent nos. 2 to 4 to provide protection to the life and liberty of the petitioners till the next date of listing.

Order Date :- 16.6.2016