EKMEET KAUR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Mohd. Aslam Ansari, 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.3 of the petition it is stated that the petitioner no.1 is aged about 26 years and her date of birth is 28.3.1988, 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 aged about 25 years as per Voter Identity Card, a photostat copy of which has been filed as Annexure -2. In paragraph -5 it is stated that the petitioner have married with each other on 28.8.2014 as per Hindu rites and rituals in Arya Samaj Temple, Saharanpur. A copy of marriage certificate issued by Arya Samaj dated 29.8.2014 has been filed as Annexure -3.