POONAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and perused the record. The petitioners claim to be major, and have married with their free will. They are living together as husband and wife.

(2.) It is alleged that the relatives of petitioner No. 1 (wife) are interfering in their peaceful married life. However, there is no allegation in the pleadings that any FIR has been lodged by the relatives of the petitioners. The allegations of harassment in the writ petition are based merely on the apprehension.

(3.) Presently, the petitioners have not acquired any cause of action nor there is any such act on the part of their parents or relatives alleged by the petitioners regarding harassment, warranting interference in the writ petition. If a report is lodged with the police, it will be open to the petitioners to appear before the concerned Magistrate, to record their statements.