REENA Vs. STATE OF U. P.

JUDGEMENT

(1.) Instant writ petition under Article 226 of the Constitution has been filed by the petitioners with prayer for issuing writ, order or direction in the nature of mandamus directing the respondents not to interfere in the peaceful married life of the petitioners as husband and wife and for direction to the authorities to provide protection to the petitioners.

(2.) Heard Shri Awnish Kumar, learned counsel holding brief of Shri Narendra Singh, learned counsel for the petitioners, Shri Upendra Nath, learned Additional Chief Standing Counsel for State respondents and perused the record.

(3.) Learned counsel for the petitioners submitted that both the petitioners have solemnized their marriage out of their free will and choice as well as driven by love affairs on 14/12/2023 at Arya Samaj, Kharkoni Naini, Prayagraj after attaining the age of majority and consent for marriage. The date of birth of petitioner No. 1 as recorded in E-shram Card is 1/1/2003 and that of petitioner No. 2 as recorded in his Aadhar Card is 1/1/2002. It is also submitted that both the petitioners profess the same religion and this is their first marriage. Petitioners have applied online for registration of their marriage, however, no certificate has been issued till date.