SHIVANI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioners have preferred this writ petition for a direction upon the respondents not to interfere in their married life and also for protection of their lives and liberty.

(2.) The petitioners claim that they are adults and living together out of their own freewill and their marriage was solemnized on 8/7/2022. It is stated that for the said reason, the private respondent and their other family members have got annoyed and there is serious danger to the lives of the petitioners as they are being threatened and harassed.

(3.) In support of their age, the petitioners have brought on record their High School Marksheets; wherein, the date of birth of the petitioner no. 1 is shown as 1/7/1989 and that of petitioner no. 2 as 10/9/1992. Thus, it appears from the record that both the petitioners are major.