MANJEET GUPTA W/O DEEPAK GUPTA, Vs. STATE OF UTTARAKHAND THROUGH SECRETARY MINISTRY OF HOME AND IQBAL SINGH BHULLAR S/O LAL SINGH BHULLAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners and learned Counsel for respondent No. 1/State.

(2.) PETITIONER No. 1 Manjeet Gupta is present in person before this Court, and she was heard in person.

(3.) LEARNED Counsel for the petitioners pleaded that the petitioner No. 1 (daughter of respondent No. 2 Iqbal Singh Bhullar/complainant) was in love with petitioner No. 2 Deepak Gupta. It is further pleaded that the two got married with each other on 27th of July 2008. Copy of certificate of marriage is filed as Annexure -3 to the petition. It is further pleaded that petitioner No. 1 was major on the date of marriage, as her date of birth is 02.08.1985. In support of said plea copy of the High School marksheet is filed as Annexure -1 to the petition. The girl (petitioner No. 1) who is present in person before this Court, on enquiry affirmed that she is married to petitioner No. 2 Deepak Gupta. She further states that she had gone with him on her own volition. She is major. Apart from this, copy of application dated 19.09.2008, submitted by complainant Iqbal Singh Bhullar (respondent No. 2), Annexure -12 to the petition, shows that he himself has written a letter to the District Magistrate stating that his daughter had married against his wishes with Deepak Gupta, and he would not keep any concern with his daughter. In said letter it is also admitted by the complainant that petitioner No. 1 and petitioner No. 2 are married in July 2008, against wishes of their parents.