M.C. Tripathi, J. - (1.) HEARD learned Counsel for the petitioners and learned Standing Counsel for the State respondents. By means of present writ petition, the petitioners have prayed for direction in the nature of mandamus directing the respondents not to interfere in their peaceful matrimonial life.
(2.) LEARNED Counsel for the petitioners submits that the petitioners are major and have solemnized their marriage with each other according to Hindu Rites and Custom on 29.4.2015. No F.I.R. has been registered against them. Both the petitioners are present in the Court and are identified by learned Counsel appearing for the petitioners.
(3.) THE petitioners claim to be adults and married to each other of their own freewill, and for that they are being threatened and harassed.;