SMT. ZAINAB Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Exemption application (CLMA No.9813 of 2020) is allowed. Counter affidavit filed on behalf of State is taken on record.

(3.) 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 nos.3, 4, 5 and 6. Respondent no.3 is the father of petitioner no.2 and respondent no.4 is the uncle of petitioner no.2. Respondent nos.5 and 6 are the relatives of petitioner no.1.