YASHI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition has been filed by the petitioners for a direction upon the respondents not to interfere with their marital life and liberty. It is claimed that petitioners are major and have solemnized marriage out of their own free will. It is alleged that private respondent/s is interfering with their marital life and liberty.

(2.) It has been asserted in the writ petition that the petitioner no.1 - Yashi Devi is aged about 20 years and Guchhan Khan - petitioner no. 2 is aged about 40 years and both entered into marriage on 11.1.2021 after petitioner no.1 converted to Islam.

(3.) Law is settled that it is the right of couples to live peacefully without any interference in case they are major. Hon'ble Supreme Court in Lata Singh Vs. State of U.P., AIR 2006 SC 2522 has already issued following directions in para- 17 which reads as Under:-