- (1.) This is a petition under Article 226 of the constitution of India by two petitioners claiming protection to their married life on the ground that they are both majors and have married of their own free will, but their life is being disturbed by the respondents.
(2.) On the first date when the petition was taken up, learned Standing Counsel on the basis of the instructions received by him had informed the Court that a First Information Report/N.C.R. has been lodged against petitioner no. 2 under Section 498 IPC.
(3.) Learned counsel for the petitioners was accordingly directed to file an affidavit of the petitioner no. 2 clarifying his marital status at the time of the alleged marriage with the petitioner no. 1.;