ROHIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners claim that they are major and have married on 2/2/2022. They apprehend that the respondent no.4, who is mother of the petitioner no.2 may cause damage to them, as she is allegedly threatening to them.

(2.) Heard learned counsel for the parties and perused the record through video conferencing.

(3.) Both the petitioners are identified by their counsel and are present before sthe Court. According to petitioner no.1 Rohit, he is 25 years of age and according to petitioner no.2 Pooja, she is 19 years of age and both have married on 2/2/2022. Documents have been referred to.