- (1.) Heard learned counsel for the petitioners and learned standing counsel appearing for the State of U.P.
(2.) The petitioners as usual are claiming protection of their life from their parents/relatives who with the police help are disturbing their married life as they have married of their own free will against the wishes of their parents.
(3.) In view of legal position which has been summed up in the case of Smt. Pooja and another Vs. State of U.P. and others, 2013 6 ADJ 225 without expressing any opinion about the marriageable age of both the petitioners, validity of their marriage or the genuineness of the marriage certificate, if any, produced, the writ petition is disposed of with liberty to the petitioners to approach the concerned court of Magistrate/ police authorities/Senior Superintendent of Police and to appraise any of these authorities of the disturbance by outsiders in their married life and in case it is so done, the police authorities would ensure that they are not put to any threat or torture and their married life is not disturbed provided they are prima facie found to be of marriageable age and married in accordance with law and further that they are not wanted or involved in any case in connection with the above marriage or living together subject to final outcome of the inquiry or investigation.;