MAMTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Instant writ petition under Article 226 of the Constitution has been filed by the petitioners with prayer for issuing writ, order or direction in the nature of mandamus directing the respondents not to interfere in the peaceful married life of the petitioners as husband and wife.

(2.) Heard learned counsel for the petitioners, learned Standing Counsel for State respondents and perused the record.

(3.) It is submitted that the petitioners are major and they have fallen in love with each other. They wanted to live with each other. Parents of the petitioner No. 1 (respondent No. 4) settled the marriage of petitioner No. 1 with a handicap person against her wishes which was refused by petitioner No.1. The respondent No. 4 started atrocities upon the petitioner No.1 and threatened to kill her therefore she left her house on 20/10/2023 and eloped with petitioner No. 2 with her own sweet will and they are living under the same roof since 20/10/2023. The petitioners No. 1 and 2 belongs to different castes and religion. It is submitted that the petitioners have right to take decision of their life, therefore they started living in relationship.