TRISHANA @ TABSSUM Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Shri Dhiraj Kumar Pandey, learned counsel for the petitioners and Shri S.S.Shrinet, 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.4 of the petition it is stated that the petitioner no.1 is major and as per voter Identity card she is aged about 26 years. The petitioner no.2 is also major and his date of birth is 7.5.1992 as per Family Register. In paragraph -5 of the petition it is stated that the petitioner no.1 has adopted Hindu religion out of her own free will and a conversion certificate has been issued by Arya Samaj (registered ), Arya Pratinidhi Sabha, U.P., Lucknow, near New Patel Nagar, Saharanpur dated 25.9.2014. In paragraph no.6 it is stated that after adopting Hindu religion, the petitioner no.1 has become Hindu and she has solemnised her marriage with the petitioner no.2 on 26.9.2014 according to Hindu rites and rituals out of her own free will. A copy of marriage certificate has been issued by Arya Samaj, New Patel Nagar, Saharanpur, which has been filed as Annexure -3.It is stated in paragraph -14 that no FIR has been registered against the petitioners, but the respondents are making pressure upon the petitioner to break their matrimonial life.