NEHA Vs. STATE OF U P

JUDGEMENT

(1.) ON oral request of the learned counsel for the petitioner permission is granted to add the word 'Tiwari' after the word 'Neha' in the description? of petitioner no.1.

(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.3 of the petition it is stated that the petitioner no.1 is major and his date of birth is 21.3.1991 as per High School Examination marksheet 2006, a copy of which has been filed as Annexure -1.? In paragraph -4 of the petition it is stated that the petitioner no.2 is also major and his date of birth is 1.1.1988, as is evident from driving licence, a copy of which has been filed as Annexure -2. In paragraph Nos. 5,6 and7 it is stated that the petitioners have married with each other by their own free will on 7.10.2014 at Arya Samaj, Kyedganj, Allahabad, a copy of marriage certificate has been filed as Annexure -3.