- (1.) Heard learned counsel for the petitioners, learned standing counsel appearing for the State of U.P.
(2.) The petitioners have invoked the writ jurisdiction of this Court for a direction upon the respondent No.2 to provide protection and security to them as respondent no.3 with the Police help is interfering in their peaceful living.
(3.) Learned counsel for the petitioners contends that both of the petitioners are major and have married according to Muslim rituals. In support of their age and marriage they have enclosed photostat copies of the Adhar Card and Nikahnama dated 08.11.2015. A certificate of Kazi, Muzaffarnagar has been filed to support the genuineness of the marriage.;