CHANDA Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri Rajjan Singh Yadav, learned counsel for the petitioners and Sri Aniruddh Pratap Singh, learned Standing Counsel for the State -respondents.

(2.) IN paragraph no.4 of the petition it is stated that the date of birth of the petitioner no.1 is 31.8.1995 and she is aged about 19 years. In support of this averment a photostat copy of? Adhar Card issued by Government of India has been filed as Annexure -2. In paragraph -5 of the petition it is stated that the date of birth of petitioner no. 2 is 2.8.1989 as per driving license, a copy of which has been filed as Annexure -3. In paragraph -7 of the petition it is stated that the petitioner no.2 is a government servant? of Nagar Nigam, Allahabad. It is stated that the petitioner has performed the marriage on 24.5.2014 according to Hindu rites and traditions and thereafter, the marriage has been registered by the Registrar Hindu Marriage, Allahabad.

(3.) BOTH the petitioners are present in the Court and they have been identified by their learned counsel. Both the petitioners appear to be major, as per averments made and the papers filed with the writ petition. Learned counsel for the petitioners states that no FIR has been lodged against the petitioners.