SIMRANJEET KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This case has been heard through video conferencing.

(2.) Exemption application (CLMA No.10195 of 2020) is allowed. Counter affidavit filed on behalf of State is taken on record.

(3.) The petitioners belong to different faith and they were in a live-in-relationship. Since this was being opposed at the hands of the private respondent nos.3 and 4 who are father and other relative of petitioner no.1, they approached this Court seeking protection. This Court vide order dated 07.08.2020 had granted protection to the petitioners.