- (1.) Heard learned counsel for the petitioners and learned Standing Counsel, who has appeared for respondent Nos.1, 2 & 3.
(2.) The two petitioners in this petition are young boys alleged to be aged about 20 years and 22 years. Petitioner No.2 is said to be a transgender. They are hardly educated. Petitioner No.1 is doing business of selling of sarees and petitioner No.2 is engaged in dancing work. They may be earning around Rs.10,000/- per month and Rs.8000/- per month respectively.
(3.) The petitioners allege that they are childhood friends living in the same residential area and are in love with each other and have decided to live together.;