Smt. Jyoti And Another vs State Of U.P. And 3 Ors.
2016 Latest Caselaw 3593 ALL

Citation : 2016 Latest Caselaw 3593 ALL
Judgement Date : 21 June, 2016

Allahabad High Court

Smt. Jyoti And Another vs State Of U.P. And 3 Ors. on 21 June, 2016

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- WRIT - C No. - 28995 of 2016
 

 
Petitioner :- Smt. Jyoti And Another
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Kundan Kumar,Rakhi Kumari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Notice on behalf of respondents- 1 to 3 has been accepted by Chief Standing Counsel.

Issue notice to respondent-4.

The respondents are granted one month time to file counter affidavit. Rejoinder affidavit may be filed within three weeks thereafter.

Smt. Jyoti has filed voter identity card in the writ petition showing her date of birth as 4.2.1996. She has appeared before this Court and states that she is major and voluntarily married to Anil, petitioner -2. The petitioners have also filed Marriage Registration Certificate issued by Registrar, Hindu Marriages, Kanpur Nagar , along with this writ petition.

Till the next date of listing, no interference shall be caused in living of the petitioners by the respondents or their families. In case any disturbance is caused in the peaceful living of the petitioners, the petitioners shall approach the concerned Senior Superintendent of Police with the certified copy of this order, who shall provide immediate protection to the petitioners.

Order Date :- 21.6.2016

Rahul /-