FAEEM ALIAS BHURA Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard learned counsel for the petitioners and the learned standing counsel appearing for respondents. It has been stated in paragraphs 5 and 6 of the writ petition that petitioner no.1 Faeem alias Bhura is aged about 22 years and petitioner no. 2 Reena is aged about 20 years. It has been stated that both the petitioners have married each other on 09.08.2010 at Bulandshahr according to Muslim customs. The copy of the Nikahnama has been filed as Annexure- 2 to the writ petition.

(2.) It is stated in writ petition that after the marriage the respondents are interfering in peaceful living of the petitioners as husband and wife.

(3.) Both the petitioners are present before us. Both the petitioners appear to be major. They have stated that they are married to each other and want to live as husband and wife.