SHALU CHAUAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioners have preferred this writ petition for a direction upon the respondents 2 and 3 to ensure the peaceful living of the married major couple and prevent the respondent no. 4 from giving any threat to the life and liberty of the married couple i.e. present petitioners.

(2.) The petitioners claim that they are adults and living together out of their own freewill. They have filed marriage agreement/notary affidavit annexed as Annexure-2 to the affidavit. It is stated that for the said reason, the respondent no. 4 has got annoyed and there is serious danger to the lives of the petitioners as they are being threatened and harassed.

(3.) In support of their age, the petitioner no. 1 and 2 have brought on record their Aadhar Card wherein the date of birth of the petitioner no. 1 is shown as 01.06.1999 and that of petitioner no. 2 as 10.02.1998. Thus, it appears from the record that both the petitioners are major. They have performed their marriage and have applied for registration of marriage but their marriage has not been registered under the provisions of "Uttar Pradesh Marriages Registration Rules, 2017". It is averred in the writ petition that till date no first information report has been lodged at any police station of Uttar Pradesh and the police has no right to adopt coercive process against the petitioners.