(1.) HEARD Sri Anil Kumar Tripathi, 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.3 of the petition it is stated that the date of birth of the petitioner no.2 is 27.4.1995 as per School Leaving Certificate, a copy of which has been filed as Annexure -2. In paragraph -8 of the petition it is stated that the petitioner no.1 is major and his date of birth is 1.1.1987 as per driving license, a copy of which has been filed as Annexure -3. In paragraph -5 of the petition it is stated that both the petitioners have solemnised the marriage on 23.9.2014. A copy of Nikahnama has been filed as Annexure -1. It is stated in paragraph -10 of that the petitioners are living peacefully with each other out of their own free will. In paragraph -3 of the supplementary affidavit it is stated that as per the best knowledge of the petitioners no FIR has been lodged against them.