Saumitra Dayal Singh, J. - (1.) By means of present writ petition, the petitioners have prayed for direction in the nature of mandamus directing the respondents not to interfere in their peaceful married life.
(2.) Learned counsel for the petitioners submits that petitioner no. 1 & 2 have attained the age of majority and that their marriage was solemnized according to Hindu rites and custom at Siddheswari Mandir, Siddharth Nagar on 04.10.l2016. Petitioners further assert that no F.I.R. has been registered against them in respect of the same and that their marriage was solemnized with their free consent without duress on any party.
(3.) Petitioners are present in Court and are identified by learned counsel appearing for them.;