- (1.) HEARD Sri Ishtiyaq Ali, learned counsel for the petitioners and Sri O.P. Tiwari, learned Standing Counsel for the State -respondents.
(2.) BOTH the petitioners are present in the Court and they have been identified by their learned counsel. Both the petitioners appear to be major.
(3.) IN paragraph no.4 of the petition it is stated that both the petitioners are major. It is stated that the petitioner no.1 is aged about 20 years and petitioner no.2 is aged about 32 years. In support of this averment photostat copy of the ration -card in which the name of petitioner no.1 finds mention and the photostat copy of voter identity card of petitioner no.2 have been filed as Annexures -2 and 3 respectively. It is stated in paragraph -7 of the petition that both he petitioners being major have performed their marriage on 1.10.2014 in accordance with Muslim rites and customs with their own free will and consent and without any compulsion or force. A copy of Nikahnama dated 1.10.2014 is being annexed herewith and marked as Annexure -1. In paragraph no.5 it is stated that no FIR has been lodged against the petitioners till date. The petitioners claim to be adult and married to each other of their own freewill, and for that they are being threatened and harassed.;