NASREEN FATIMA Vs. STATE OF U.P.

JUDGEMENT

(1.) 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 married life.

(2.) Learned counsel for the petitioners submits that petitioner no. 1 & 2 have attained the age of majority and that their marriage was solemnized according to Islamic laws and customs on 205.2017. Petitioners state that this is their first marriage. Petitioners further assert that no F.I.R. has been registered against them in respect of the same and that their marriage was solemnized with their free consent without duress on any party. The petitioners further allege that they are being threatened and harassed by respondent no. 3 for reason of having thus got married.

(3.) Heard Sri Anand Pandey, Advocate holding brief of Sri Achyuta Nand Pandey, learned counsel for the petitioners and Sri Bhaktiyar Yusuf, learned Standing Counsel for the State respondents.