The Allahabad High Court has quashed an FIR lodged against a married couple observing that the police are doing a great disservice by registering FIRs and chasing young couples who have married of their own free will.
HC Bench of Justice J J Munir and Justice Tarun Saxena expounded that a message should go out now to every citizen in the country that the age of majority has to be respected, and so also the constitutional culture.
The High Court directed the Uttar Pradesh DGP to take remedial action in such cases.
HC Bench observed that no one has the right to tell a major where he or she will stay or with whom he or she will live, marry or spend his or her life.
In the present matter, the adult couple had moved the high court challenging an FIR lodged by the woman's father against the man under Section 87 Bhartiya Nyaya Sanhita (BNS) in Saharanpur.
Taking note of the facts of the case, as well as the marriage certificate issued by the Uttarakhand government, Bench remarked that for a missing complaint, the police should not have lodged the FIR.
After interacting with the woman, who indicated that she wished to stay with her husband, the court termed the FIR a "serious inroad into personal liberty of both the petitioners".
In a stern message to the father, as well as to the general public, HC stressed that the Constitution does not permit an adult, whatever the relationship to dominate or rule over the will of another adult who is a major under the law.
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