LAWS(ALL)-2021-11-20

SAIMA Vs. STATE OF U.P

Decided On November 01, 2021
Saima Appellant
V/S
STATE OF U.P Respondents

JUDGEMENT

(1.) Heard, learned counsel for the petitioners and learned counsel for the for the State respondents.

(2.) By means of present writ petition, the petitioners have prayed for direction in the nature of mandamus directing the respondents not to interfere in their peaceful matrimonial life.

(3.) Learned counsel for the petitioners submits that the petitioners are major and have solemnized their marriage with each other according to Muslim Rites and Custom on 24.1.2021. No first information report has been registered against them.