- (1.) Heard Sri Ashish Jaiswal, learned Counsel for the petitioners and Sri S.S. Shreenet, learned Standing Counsel for the State-respondents. This writ petition has been filed by the petitioners praying for the following relief: "(i) issue suitable writ order or direction in the nature of mandamus directing the respondents not to harass or make interferences in the peaceful living of the petitioners pursuant to their legal and valid 'Marriage' and the Hon'ble Court may further be pleased to provide necessary protection to the petitioners so that they may able to lead peaceful and fearless life. (ii) pass such other and further order as this Hon'ble Court may deem fit and proper under the circumstances of the case. (iii) Award the cost of the writ petition in favour of petitioners."
(2.) Briefly stated the facts of the present case are that this writ petition has been filed supported by an affidavit of petitioner No. 2 stating that the age of petitioner No. 1 girl is 20 years and that of petitioner No. 2 is of 28 years.
(3.) In paragraph No. 4 it is stated that petitioner No. 1 has passed Class 8th from Adarsh Krishna Arjun Das Inter College, Mureedpur, Akbarpur, Ramabai Nagar (Kanpur Dehat) and as per scholar's register and transfer certificate issued by the said institution her date of birth is 12.11.1995. A copy of the aforesaid alleged transfer certificate dated 9th July, 2014 has been filed as Annexure-1. It is stated in paragraph Nos. 5 and 6 that petitioner Nos. 1 and 2 both are major and they have married with each other. It is stated in paragraph 11 that no criminal case has been registered against the petitioners.;