- (1.) The petitioners have invoked the writ jurisdiction of the Court seeking a direction upon the respondents not to create any hindrance in their peaceful matrimonial life. It is alleged that both the petitioners are of marriageable age and have married of their own free will. They have also got their marriage registered but even then respondent No.4 who is not happy with their marriage with the help of the police is causing disturbance in their married life.
(2.) The petitioners in support of the petition have filed marriage certificate dated 24.8.2015 issued by the Registrar, Hindu Marriage, Dudhi, district Sonbhadra. The petitioners have also annexed the certificate-cum-mark-sheet of the petitioner No.2 of the High School of the Board of Secondary Education, Raipur, Chhattisgarh which mentions his date of birth as 17.1.1995. The Hindu Marriage Act, 1956 provides for a minimum age of 21 years for a bridegroom and 18 years for the bride for the purposes of marriage.
(3.) The High School certificate of the petitioner No.2 discloses that he had not completed 21 years of age on the date of marriage or its registration and, therefore, marriage could not have been registered. Learned Standing Counsel was directed to seek instructions and to produce the record relating to registration of the aforesaid marriage.;