AAYASHA PARVEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A writ petition has been filed by the petitioners seeking protection. According to the writ petition, both the petitioners were married on 4/2/2021 at Mahigran, Roorkee, District Haridwar, which was registered on 10/5/2021. . Both are major. The respondent no.3 who is father of petitioner no.1, is not happy with this marriage. Respondent no.3 is continuously threatening the petitioners to face dire consequences. Petitioners seek protection from respondent no.3.

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

(3.) In the case of Lata Singh Vs. State of U.P. and Another, (2006) 5 SCC 475, Hon'ble Supreme Court directed as hereunder:-