Allahabad High Court
Smt. Chandni Devi And Another vs State Of U.P. Thru. Prin. Secy. Home ... on 17 October, 2025
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:65389-DB
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
CRIMINAL MISC. WRIT PETITION No. - 9982 of 2025
Smt. Chandni Devi And Another
.....Petitioner(s)
Versus
State Of U.P. Thru. Prin. Secy. Home Deptt. And Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Rajesh Kumar Verma, Jiyaram Verma
Counsel for Respondent(s)
:
G.A.
Court No. - 10
HON'BLE RAJNISH KUMAR, J.
HON'BLE ZAFEER AHMAD, J.
1. Heard Sri Rajesh Kumar Verma, learned counsel for the petitioners and learned A.G.A. for the State.
2. In view of order proposed to be passed, notice to respondent no. 6 is dispensed with.
3. This writ petition has been filed seeking following main prayer :-
"issue a writ, order or direction in the nature of mandamus commanding the opposite parties not to harass, threaten and interfere in peaceful life of the petitioners and family members of petitioner no.2 in any manner."
4. It is stated by learned counsel for the petitioners that both the petitioners are major and they have married with each other by their own free will on 02.08.2024 as per Hindu rites at Arya Samaj Mandir, Sector-H, Aliganj, Lucknow. Copy of their marriage certificate issued from the Arya Samaj Mandir is annexed as Annexure No.3 to the writ petition. The marriage has also been got registered and certificate of registration is annexed as Annexure No.4. In regard to their age, the petitioner Nos.1 & 2 have annexed copy of their High School Certificate-cum-Marks Sheet as Annexure Nos.1 and 2 respectively to the writ petition. They are enjoying and living peaceful matrimonial life. There is no first information report lodged against the petitioners till date. However, opposite party no. 6, who is father of the petitioner No.1, being annoyed with their marriage, is creating hindrance in order to disturb their matrimonial life with the help of police authority of concerned police station. So, they have approached this Court, for redressal of their grievances, by filing the present writ petition.
5. Learned counsel for the petitioners has relied upon the law laid down by the Hon'ble Supreme Court in the case of Lata Singh Vs. State of U.P. and another, 2006 (5) SCC 475. Paragraph 17 of the judgment reads as under:-
"17..... We, therefore, direct that the administration/police authorities throughout the country will see to it that if any boy or girl who is a major undergoes inter-caste or inter-religious marriage with a women or man who is a major, the couple is not harassed by anyone nor subjected to threats or acts of violence, and anyone who gives such threats or harasses or commits acts of violence either himself or at his instigation, is taken to task by instituting criminal proceedings by the police against such persons and further stern action is taken against such persons as provided by law."
6. The petitioners have also pleaded for protection under Article 21 of the Constitution of India, which guarantees liberty to lead life of their own with dignity.
7. The petition is, therefore, disposed of with a direction to the opposite parties not to interfere in peaceful life and liberty of the petitioners in any manner.
(Zafeer Ahmad,J.) (Rajnish Kumar,J.)
October 17, 2025
Preeti
