SAPNA SAVITA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) On 26.3.2021, this case was listed before the Division Bench of this Court and accordingly, Office was directed to verify as to whether the issue involved in this petition relates to the roaster of Division Bench or Single Bench. Accordingly, the office has listed the case before this Court.

(3.) This petition under Article 226 of the Constitution of India has been filed claiming that the petitioner No. 1 is major girl aged about 23 years and petitioner No. 2 is a major boy aged about 27 years. Although the petitioner No. 2 has not filed his mark sheet to show his date of birth but the age of the petitioner No. 2 is mentioned in the cause title.