CHHAYA CHAURASIA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri D.D.Kushwaha, learned counsel for the petitioners and Shri Dinesh Kumar Dubey, 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.7 of the petition it is stated that the petitioner no.1 is educated. She is major and her date of birth is 20.2.1996, as per High School marksheet of 2011, a copy of which has been filed as Annexure-2. In paragraph-8 of thepetition it is stated that the petitioner no.2 is also major and his date of birth is 8.10.1989 as per driving license, a copy of which is filed as Annexure-3. It is stated in paragraph-6 that both he petitioners have married with each other on 6.10.2014 according to Hindu rites and rituals in Arya Samaj Mandit, Allahabad and a certificate dated 6.10.2014 has been issued by Arya Samaj, Rani Manid, Allahabad, a copy of which has been filed as Annexure-1. It is stated in paragraph-9 that both the petitioners belong to the same caste and religion. In paragraph-19 it is stated that no FIR has been lodged against the petitioners till date and the petitioners have married with each other by their own free will.