TITU SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Petitioners are a married couple who had sought protection from this Court as their marriage was being opposed at the hands of the private respondent no.4 who is father of petitioner no.2.

(3.) This Court vide its order dated 17.08.2020 had passed the following order:-