MANMEET KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this Writ Petition, the petitioners have prayed for the following reliefs :

(2.) Both the petitioners are Sikh by religion. As both the petitioners were in love, they wanted to marry with each other, but the parents of petitioner No. 1 are insisting to marry her with respondent No. 4 against the will of petitioner No. 1.

(3.) The learned counsel for the petitioners submits that both the petitioners are major. He further submits that the petitioners have already made a representation on 22/4/2022 before the Senior Superintendent of Police, Rudrapur, District Udham Singh Nagar, and SHO, P.S. Kotwali Bazpur, District Udham Singh Nagar for protecting their lives, a copy whereof is annexed as Annexure No. 3 to this writ petition, but nothing has been done as yet. Having been left with no other remedy, the petitioners have filed the present writ petition.