RAKHI BHARATI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Deepak Kumar Singh, learned counsel for the petitioners and 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.6 of the petition it is stated that the date of birth of petitioner no.1 is 4.3.1996 as per High School Marksheet Examination 2010, a copy of which has been filed as Annexure -1. It is also stated that the petitioner no.2 is aged about 21 years as per voter Identity Card, a copy of which has been filed as Annexure -1. In paragraph -7 it is stated that both the petitioners have married with each other by their own free will on 7.10.2014 at Arya Samaj, Krishna Nagar, Prayag. In paragraph no.8 of the petition it is stated that no FIR has been lodged against the petitioners by the respondent no.4.