Virendra Singh, J. - (1.) 1. Heard learned counsel for the petitioners. Learned standing counsel appears for respondent nos. 1, 2 and 3. The respondent nos. 4 and 5 are relatives of petitioner no.1.
(2.) IT is contended that the petitioners are major, and that they have entered into marriage with their consent. The petitioner no.2 is serving in Indian Army and is posted in Jammu and Kashmir. By this writ petition, the petitioners have prayed for directions to the respondents not to harass the petitioners in respect of their marriage. In paragraph-6 of the writ petition, it is stated that the mother and brother of petitioner no. 1, who are arrayed as respondent nos. 4 and 5, are not happy with their marriage and that they are regularly harassing the petitioners with collusion of police at Police Station Ghazipur, District Fatehpur, without lodging criminal case. In paragraph-10 it is stated that the police of Police Station Ghazipur, District Fatehpur is regularly harassing to the petitioners under the collusion of respondent nos. 4 and 5. In the same paragraph, it is stated that till date no FIR has been lodged at the police station even then the police is giving 'Dabish' at the house of petitioner no.2 and are making efforts to torture the family member of petitioner no.2. The petitioners have relied upon Lata Singh vs. State of UP AIR 2006 SC 2522 in support of their submission, that there is no law prohibiting inter-caste marriage or marriage between the boy and the girl of a different religions. At best the family may socially avoid them, but that they cannot be subjected to harassment, torture and intervention in their life by police.
(3.) IN Lata Singh'se case a first information report was lodged against the boy and the girl and that the brothers of Lata Singh had beaten up all the family members, cut away the crops and locked the boy's shop. Lata Singh had appeared before the State Women Commission in Rajasthan and had also recorded her statement before the Magistrate. The Supreme Court had, in such circumstances, quashed the prosecution and had directed that the parents of the boy and the girl and the police shall not interfere in their married life. If the petitioners are of marriageable are and have married with their consent, there is no reason as to why the police would register a criminal case and to prosecute them.;