POONAM Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Rajesh Kumar Dubey, learned counsel for the petitioners and Seema Shukla, learned Standing Counsel for the State -respondents.

(2.) IN paragraph no.4 of the petition it is stated that the? the petitioner? no.1 is major and her date of birth is 24.7.1993 as per High School Examination Certificate 2013, a copy of which has been filed as Annexure -1. In pragraph -5 of the petition it is stated that the petitioner no.2 is also major and? he is aged about 21 years as per High School Certificate -cum -marksheet his date of birth is 6.3.1993. In paragraph nos. 6 and 7 it is stated that both the petitioners have married by their own free will on 12.6.2014 as per Hindu culture and no FIR has been lodged against the petitioners.

(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.