Daya Chaudhary, J. - (1.) Crl.M. No. 4748 of 2011.
(2.) APPLICATION is allowed as prayed for. Crl.M. No. M -2578 of 2011 Additional affidavits of the Petitioners have been submitted in the court and same are taken on record.
(3.) AS per additional affidavits filed by the Petitioners in the court both the Petitioners are eligible for marriage as per the dates mentioned in the affidavits.;