- (1.) Heard Sri I.K. Mishra, learned Counsel for the petitioners and Sri Siddharth Singh Shreenet, learned Standing Counsel for the State respondent. In compliance to the order dated 16th October, 2014, a counter-affidavit of Sri Praveen Kumar Yadav, Registrar, Hindu Marriage/Sub-Registrar-IInd, Sadar Bareilly has been filed today before this Court. The original of the alleged Hindu Marriage Certificate of the petitioners dated 10th July, 2014 which was kept under sealed cover by the Registrar General under orders of this Court, dated 16th October, 2014 has been placed before this Court. The sealed cover was opened in presence of learned Counsel for the parries and the Sub-Registrar, Hindu Marriage. The alleged original marriage certificate dated 10th July, 2014 which was produced by the petitioner No. 2 before this Court on 16th October, 2014 and a copy of which has been filed as Annexure No. 2 to the writ petition, has been shown today to the Sub-Registrar Hindu Marriage. This alleged certificate is printed in multi-colour on glazed paper. Registrar Hindu Marriage states that this marriage certificate showing it to be issued by Registrar Hindu Marriage-IInd, District Bareilly, dated 10th July, 2014 is absolutely fake. He states that the method of issuing marriage certificate and its proforma has already been explained in the counter-affidavit. The aforesaid Hindu Marriage certificate was produced by the petitioner No. 2 on 16th October, 2014 before this Court which was kept in sealed cover by Registrar General of this Court as aforementioned. It has now been handed over by this Court to the aforesaid Registrar, Sri Praveen Kumar Yadav in presence of learned Counsel for the parties. He shall keep it safely to take appropriate action in accordance with law including lodging of F.I.R. against the petitioners and the persons who managed or prepared such forged certificate in the name of Government Officers.
(2.) This writ petition has been filed praying for writ, order or direction in the nature of mandamus commanding the respondent authorities not to harass/disturb the petitioners in their peaceful life as husband and wife. After going through the counter-affidavit of the Registrar, Hindu Marriages, learned Counsel for the petitioners states that the petitioners want to withdraw the writ petition. He states that the petitioners do not want to file any rejoinder-affidavit.
(3.) Prayer is rejected for reason that fake papers have been filed along-with the writ petition and false averments have been made.;