SANDHYA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Harish Chandra Gupta, State Law Officer.

(2.) Present petition has been filed by the petitioners claiming protection of their lives and liberty as they have married of their own free will and are adults and are living together. The averments made in the petition are supported by the joint affidavit of the petitioners. Further, it is stated that private respondent and 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, petitioner no.1 has brought on record her High School Certificate-cum-Marksheet wherein her date of birth is shown as 18/7/1998 and petitioner no.2 has brought on record his High School Certificate-cum-Marksheet wherein his date of birth is shown as 7/4/1999. Thus, it appears from the record that both the petitioners are major.