J.J. Munir, J. - (1.) Sri B.M. Singh, Advocate holding brief of Sri Love Lesh Kumar Verma, learned counsel for the petitioners submits that petitioner nos.1 & 2 have married of their free will according to Hindu Rites on 30.05.2018 at the Arya Samaj Krishna Nagar, Prayag, a copy of the certificate of marriage is annexed as Annexure-3 to the affidavit. It is submitted that both the petitioners are competent in law to marry as they are major by the law. Petitioner no.1, Smt. Deepti Gupta is aged about 25 years. Her date of birth recorded in her High School Certificate being 28.03.1993, a copy of which is annexed as Annexure No.1 to the affidavit. It is submitted that the petitioners are being harassed by the family members of the first petitioner in connivance with the local police who are interfering with the peaceful married life and by that violating their right to life and privacy.
(2.) Matter requires consideration.
(3.) Issue notice to opposite party no.4, 5 & 6 returnable on 16.07.2018.;