RAKSHA Vs. STATE OF UP

JUDGEMENT

(1.) Heard Shri Subedar Mishra, learned counsel for the petitioners and learned learned Standing Counsel for the State.

(2.) The present writ petition under Article 226 of the Constitution has been filed with the following prayers:

(3.) It is submitted by the learned counsel for the petitioners that both the petitioners are major as per their High School Certificates and they are living in live-in-relationship. The parents of petitioner no.1 are unhappy with this relationship. It is submitted that the petitioner no.2 have lodged F.I.R. against the parents of petitioner no.1 on 15/10/2023. It is further submitted by learned counsel for the petitioners that the parents of petitioner no.1 had solemnized the marriage of petitioner no.1 with respondent no.4, namely, Raju s/o Chhattar, R/o Mal Chhoti Kothi,District Mathura on 28/4/2017, when petitioner no.1 was 13 years old and minor. The alleged marriage of petitioner no.1 is invalid and therefore, she is voluntarily living in live-in-relationship with petitioner no.2 with her own sweet will.