- (1.) Heard Sri R.K.R. Sharma, learned counsel for the petitioners and Sri Vikram Bahadur Yadav, 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.6 of the petition it is stated that the date of birth of petitioner no.1 is 20.6.1987, as per High School Certificate, a copy of which has been filed as Annexure-3. It is further stated in paragraph no.7 of the petition that the petitioner no.2 is also major and his date of birth is 30.12.1986, as per High School Certificate, a copy of which has been filed as? Annexure-4. It is also stated that both the petitioners have married with each other on 24.12.2015. 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-2.;