Smt. Charu Mahaur And Another vs State Of U.P. And 3 Others
2021 Latest Caselaw 6815 ALL

Citation : 2021 Latest Caselaw 6815 ALL
Judgement Date : 29 June, 2021

Allahabad High Court

Smt. Charu Mahaur And Another vs State Of U.P. And 3 Others on 29 June, 2021

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 13327 of 2021
 

 
Petitioner :- Smt. Charu Mahaur And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajiv Sisodia,Mohammad Belal,Mohd. Naushad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

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

2. By means of present writ petition, the petitioners have prayed for a direction upon the respondents not to interfere with their peaceful married life by adopting coercive measures.

3. The petitioners claim to be major, and have married with their free will. They are living together as husband and wife.

4. It is alleged that the family members of petitioners are interfering in their peaceful married life.

5. Learned counsel for the petitioners submitted that this Court may issue the necessary directions in view of the decision of the Supreme Court in Lata Singh Vs. State of U.P. & Anr. (2006) 5 SCC 475. He has also placed reliance in the judgment passed by this Court in Aasma & Anr. v. State of U.P. & Ors., Writ-C No.37462 of 2018 decided on 15.11.2018.

6. It has been averred in the writ petition that no FIR has been lodged by the relatives of the petitioners. The allegations of harassment in the writ petition are based merely on the apprehensions.

7. Learned Standing Counsel states that in the present matter an F.I.R. has been registered and as such no interference is required in the matter.

8. In the aforesaid facts and circumstances, this Court is not inclined to interfere in the matter under Article 226 of Constitution of India. Once a report is lodged with the police, it will be open to the petitioners to appear before the concerned Magistrate to record their statements.

9. The writ petition is disposed of with the aforesaid observations. However, the petitioners are also at liberty to invoke the remedy as is available in law.

Order Date :- 29.6.2021

SP/