- (1.) HEARD K.K.Upadhyay, learned counsel for the petitioners and Seema Shukla, 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.6 of the petition it is stated that the petitioner no.2 is aged about 22 years and as per vote Identity Card his year of birth is 1992. It is stated that the date of birth of the petitioner no.1 is 15.7.1994 as per High School Certificate -Cum - Marksheet year 2013, a copy of which has been filed as Annexure -1. It is stated in paragraph no.7 that both the petitioners have married with each other on 28.9.2014 by their own free will at Arya Samaj, Aligarh in presence of the relatives of petitioner no.2. In paragraph -8 of the petition it is stated that no FIR has been lodged by respondent no.5 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.;