RITU Vs. STATE OF U. P.

JUDGEMENT

(1.) Instant writ petition under Article 226 of the Constitution has been filed by the petitioners with the following prayers:-

(2.) Heard learned counsel for the petitioners, learned Additional Chief Standing Counsel for State respondents and perused the material placed on record.

(3.) Learned counsel for the petitioners submitted that both the petitioners have solemnized their marriage out of their free will and choice, driven by love affairs on 22/9/2023, at Arya Samaj, govindpuri, Kakraitha, Sikandra, Agra, Agra as per the Hindu rites and rituals. They have also applied online for registration of their marriage. They have filed joint affidavit in support of their pleadings made in present writ petition. The date of birth of petitioner No.1 is mentioned as 20/3/1996 and that of petitioner No.2 is mentioned as 20/10/1996, in their respective High School Examination Marks-sheets. After marriage, they started living as husband and wife peacefully but respondent No.4, the father of petitioner No.1 is interfering in their peaceful married life. Petitioner No. 1 has moved an application before Police Commissioner, Agra on 26/9/2023, wherein she has sought protection for herself as well as petitioner No.2 from respondent No.4, but no relief has been obtained from them. Hence, present writ petition has been filed before this Court with above prayer.