- (1.) Heard learned counsel for the petitioners and the learned standing counsel appearing for the State of U.P.
(2.) The petitioners as usual are claiming protection as they have married of their own free will against the wishes of their parents/relatives.
(3.) The petition is supported by affidavit of petitioner No.2. The petitioners are of marriageable age as per their High School Certificates. A joint supplementary affidavit has also been filed which contains certificate of registration of their marriage.;