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The three judges’ bench consisting of Chief Justice Ranjan Gogoi, Justice S K Kaul and Justice K M Joseph of Supreme Court of India has dismissed a PIL field seeking to lower the age of men to marry from 21 to 18 years. PIL was dismissed with imposing a cost of Rs. 25,000/- on the petitioner.
PIL was filed by Advocate Ashok Pande, who pleaded that a man has right to vote and join army at the age of 18 then he must get a right to marry at the same age.
Court in its observation stated that petitioner has no locus standi as petitioner himself is a 50 years old man and “ let someone of the age of 18 approach the court “. Hence PIL is dismissed with imposing a cost of Rs. 25,000 on the petitioner.
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