TABASSUM Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Krishna Kumar Singh, learned counsel for the petitioners and Shri S.S.Shrinet, learned Standing Counsel for the State -respondents.

(2.) BOTH the petitioners are present in the Court and they have been identified by their learned counsel. Both the petitioners appear to be major.

(3.) IN paragraph no.5 of the petition it is stated that the petitioner no.1 is major and her date of birth is 4.7.1992, as per High School marksheet, a copy of which has been filed as Annexure -1. In paragraph -6 of the petition it is stated that the petitioner no.2 is also major and his date of birth is 20.9.1988, as per photostat copy of High School marksheet filed as Annexure -2. In paragraph -7 of the petition it is stated that the petitioners have solemnised the marriage before Qaji on 3.10.2013 as per Muslim rites and customs, a copy of Nikahnama is filed as Annexure -3. In paragraph -4 of the petition it is stated that a marriage deed was also prepared and it was got registered before the Sub Registrar, Moradabad, a copy of which has been filed as Annexure -4. -