JUDGEMENT
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(1.) Heard Sri Faizan Ahmad holding brief of Sri S.F.A. Naqvi, 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 28.5.1995, as per High School marksheet. It is further stated that the petitioner no.2 is also major and his date of birth is 1.7.1986, as per driving license filed as Annexures-1 and 2 respectively. It is also stated that both the petitioners have married with each other on 23.06.2015. 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.;
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