HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
CRIMINAL MISC. WRIT PETITION No. - 2257 of 2026 Court No. - 11
HON'BLE ABDUL MOIN, J.
HON'BLE MRS. BABITA RANI, J.
1. Heard learned counsel for the petitioners and learned AGA for the State-opposite parties no.1, 2 & 3.
2. In view of the order proposed to be passed, notice to opposite party no.4 is dispensed with.
3. Instant writ petition has been filed seeking a writ of mandamus directing the opposite parties not to interfere in the peaceful marital life of the petitioners, not to harass them and to provide protection to them.
4. The contention of learned counsel for the petitioners is that both the petitioners are major and they have married each other on their own volition on 28.02.2026. A copy of the marriage certificate issued by the
Arya Samaj Avas Vikas Colony, Sitapur which is affiliated to Arya Pratinidhi Sabha Uttar Pradesh, 5 Meerabai Marg, Lucknow, has been enclosed as Annexure No.1 to this petition. In order to indicate that petitioners are major they have annexed copies of mark sheets of High School as Annexure-2 to this petition, from perusal of which it emerges that the petitioners are major. It is contended that opposite party no.4 is not happy with the marriage and as such he is creating hindrance in the peaceful married life of the petitioners. Learned counsel has further stated that no First Information Report has been registered against the petitioners in this regard.
Versus
Counsel for Petitioner(s) : Mohd Javed
Counsel for Respondent(s) : G.A.
Anamika And Another
.....Petitioner(s)
State Of U.P. Thru. Prin. Secy. Home Lko. And 3
Others .....Respondent(s)
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5. In this regard, it would be apt to refer to the judgment of the Hon'ble Supreme Court in the case of Lata Singh Vs. State of U.P. and another- 2006 (5) SCC 475, wherein the Apex Court in para-17 has observed as under:-
"17. .... This is a free and democratic country, and once a person becomes a major he or she can marry whosoever he/she likes. If the parents of the boy or girl do not approve of such inter-caste or inter-religious marriage the maximum they can do is that they can cut-off social relations with the son or the daughter, but they cannot give threats or commit or instigate acts of violence and cannot harass the person who undergoes such inter- caste or inter-religious marriage. We, therefore, direct that the administration/police authorities throughout the country will see to it that if any boy or girl who is a major undergoes inter-caste or inter-religious marriage with a woman or man who is a major, the couple is not harassed by anyone nor subjected to threats or acts of violence, and anyone who gives such threats or harasses or commits acts of violence either himself or at his instigation, is taken to task by instituting criminal proceedings by the police against such persons and further stern action is taken against such persons as provided by law."
6. The petitioners have also pleaded for protection under Article 21 of the Constitution of India which guarantees liberty to lead life of their own with dignity.
7. Considering the aforesaid, the writ petition is disposed of with a direction to the opposite parties not to interfere in peaceful life and liberty of the petitioners in any manner.
8. It is made clear that if any F.I.R. is already registered on the issue, the order passed by this Court shall automatically stand discharged.
9. It is however made clear that this Court has not entered into nor adjudicated the age of the petitioners nor veracity/validity of the alleged marriage.
10. The petitioners shall get their marriage registered under the "Uttar Pradesh Marriages Registration Rules, 2017" within two months from CRLP No. 2257 of 2026
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today.
11. The Registrar of Marriages concerned is directed to process and issue the registration certificate to the petitioners, strictly in accordance with law, at the earliest.
March 13, 2026
A. Katiyar CRLP No. 2257 of 2026
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(Mrs. Babita Rani,J.) (Abdul Moin,J.)
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