PREETI AND ANDOTHER Vs. STATE OF U P

JUDGEMENT

(1.) Both the petitioners are present before the Court, and they are identified by Shri Sushil Kumar Srivastava, learned counsel for the petitioners. The contention of the petitioners is that although they are major and have married on 10. 11. 2008 yet the respondent no. 4 with the help of the respondent nos. 2 and 3 is threatening to ruin the matrimonial life of the petitioners. Issue notice to the respondent no. 4 fixing 12. 1. 2009. Steps to be taken within three days. List on 12. 1. 2009. As an interim measure, it is provided that the respondent nos. 2 and 3 shall not interfere in the peaceful living of the petitioners and harass them if they are living together. However, this order will not come in the way in investigation pursuant to any FIR or complaint lodged by the respondent no. 4 or some other person against the petitioners. We may make it clear that by this order it should not be treated that the Court has adjudicated or accepted the claim of the petitioners that they have married and they are major. The petitioners shall file a joint affidavit regarding the marriage and shall also affix their photographs. .