Gulista And Another vs State Of U.P. And 2 Others
2018 Latest Caselaw 2453 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 30676 of 2018
 

 
Petitioner :- Gulista And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Anand Vikram Singh,Badri Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Learned counsel for the petitioners has filed third page of online registration application which is taken on record.

Heard learned counsel for the petitioners and learned Standing Counsel for the State.

It is stated that both petitioners are major and they have solemnized their marriage out of their own sweet and free will. They have also filed their marriage certificate by way of supplementary affidavit which is taken on record. It is also stated that private respondents are interfering with marital life and liberty of the petitioners.

It is further stated by learned counsel for the petitioners that petitioner No.1 personally went to the Senior Superintendent of Police, Bijnor and gave an application dated 4.9.2018.

Police authority, if feels that the petitioners' stand is correct and they have real threat to their life, may give protection to them in view of the decisions of Apex Court in Gian Devi v. The Superintendent, Nari Niketan, Delhi and others, (1976) 3 SCC 234; Lata Singh v. State of U.P. and another, (2006) 5 SCC 475; and Bhagwan Dass v. State (NCT of Delhi), (2011) 6 SCC 396.

It goes without saying that this Court has not entered into whether the marriage is legal or not.

With these observations, this petition is disposed off.

Order Date :- 10.9.2018

Mukesh