KAUSHAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the writ petitioners and learned counsel for the State. In compliance of the earlier order of this Court dated 23.5.2014, learned Standing Counsel has produced before this Court the copy of the ossification test report of the petitioner No. 1 (girl) dated 28.5.2014, as submitted by the Chief Medical Officer, Allahabad. The report is taken on the record. According to the report, the petitioner No. 1 is 19 years' old.

(2.) In support of his age the petitioner No. 2 has annexed xerox copy of Marks Sheet of Junior High School Examination-2007.

(3.) The petitioners claim to be adults and married to each other of their own freewill, and for that they are being threatened and harassed.