PRADEEP KUMAR SINGH BAGHEL, J. - (1.) The petitioners have preferred this writ petition for a direction upon the respondents not to interfere in their married life and also for protection of their lives and liberty.
(2.) The petitioners claim that they are adults and they have married with each other out of their own freewill. It is stated that for the said reason, respondent no. 4 and her other family members have got annoyed and there is serious danger to the lives of the petitioners as they are being threatened and harassed.
(3.) In support of proof of their age, the petitioners have brought on record Adhar Card and Scholar"s Register and Transfer Certificate of petitioner no. 1 wherein her date of birth is recorded as 10.7.1994. Driving licence of petitioner no. 2 has also been brought on record wherein his date of birth is recorded as 10.10.1992. Thus, it appears from the record that both the petitioners are major. They have also produced their originals of the aforesaid documents which are returned to them. Both the petitioners are present in the Court and are identified by the learned counsel appearing for the petitioners.It is contended on behalf of the petitioners that they are living as wife and husband and they have apprehension that the respondents can adopt coercive method against them.;