Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State respondents.
(2.) 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 matrimonial life.
(3.) Learned counsel for the petitioners submits that the petitioners are major and have solemnized their marriage with each other according to Hindu Rites and Custom on 16.1.2019. No F.I.R. has been registered against them.;