- (1.) Heard Sri A.P. Paul, learned counsel for the petitioners and Sri Siddharth Singh Shreenet, learned Standing Counsel for the State-Respondent. In compliance to the order dated 15th October, 2014, petitioner No. 2 has filed a supplementary-affidavit dated 9th November, 2014 annexing therewith a photostat copy of the High School examination certificate-cum-marks sheet of the year 2007 in which his date of birth is mentioned as 2nd May, 1993. Learned standing counsel has produced medical examination report of petitioner No. 1 dated 20th October, 2014 issued by Chief Medical Officer, Allahabad which is kept on record. As per this medical examination report the age of petitioner No. 1 is about 19 years. It is stated in paragraph No. 5 and 6 of the writ petition that both the petitioners have married with each other of their own free will on 3rd June, 2014 and also got registered their marriage with the Registrar, Hindu Marriage, Sub District-Bulandshahar on 10th June, 2014. It is stated by learned counsel for the petitioners that no F.I.R. has been lodged against the petitioners.
(2.) Both the petitioner are present in the Court and are identified by learned counsel appearing for the petitioners. Both the petitioner appears to be major as per averments made and the papers filed with the writ petition. The petitioners claim to be adults and married to each other of their own freewill, and for that they are being threatened and harassed.
(3.) In the case of Deepika and another v. State of U.P. and others, 2013 9 ADJ 534, this Court having analysed the law laid down by the Apex Court as well as by this Court in the cases cited in the judgment, held that where a boy and a girl are major and they are living with their free will, then, nobody including their parents, has authority to interfere with their living together.;