JYOTI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Shri V.K.Dubey, learned counsel for the petitioners and Shri Rajesh Kumar Shukla, learned Standing Counsel for the State -respondents.

(2.) BOTH the petitioners are present in the Court and they have been identified by their learned counsel. Both the petitioners appear to be major.

(3.) IN paragraph no.2 of the petition it is stated that the petitioner no.1 is major and her date of birth is 12.7.1994, as is evident from the copy of the High School marksheet of the year 2010, a copy of which has been filed as Annexure -1. In paragraph -5 of the writ petition it is stated that the petitioner no.2 is also major and his birth? year is? of 1988, a s per voter Identity card, a copy of which has been filed as Annexure -2. It is stated in paragraph no.8 that the petitioners have married with each other by their own free will at Samaya Mata Temple and have also applied for registration of their marriage before the competent officer of district Sant Kabirnagar on 26.9.2014. In paragraph no.16 of the writ petition it is stated that no FIR has been lodged against the petitioners.