- (1.) Heard Sri Sanjeev Kumar Trivedi, learned counsel for the petitioners and Smt. Poonam, learned Standing Counsel for the State-respondents.
(2.) Both the petitioners are present in the Court and they have been identified by their learned counsel. Both the petitioners appear to be major.
(3.) In paragraph no.4 of the petition it is stated that the date of birth of petitioner no.1 is? of the year 1994, as per Voter Identity Card, a copy of which has been filed as Annexure-1. It is further stated in paragraph no.5 of the petition that the petitioner no.2 is also major and his date of birth is 16.7.1988, as per High School Certificate, a copy of which has been filed as? Annexure-2. It is also stated that both the petitioners have married with each other on 15.05.2016. It is further stated that no FIR has been lodged against the petitioners till date and the petitioners have married with each other by their own free will, a copy of which is filed as Annexure-3.;