RENU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By filing this writ petition, the petitioners, who are present in the Court along with their learned counsel have prayed for the following reliefs : -

(2.) Petitioner No. 1 states before us that she is 24 years old. The statement of petitioner No. 1 is supported by the High School Examination Certificate issued in her favour, which shows that her date of birth is 25/11/1998. Petitioner No. 1 also states that she on her own accord accompanied the petitioner No. 2, and in the meantime, they have solemnized their marriage as per the customs of Arya Samaj. She has further stated before us that her father has filed the FIR against petitioner No. 2 on misstatement of facts in respect of the offence punishable under Sec. 366 of the Indian Penal Code. Petitioner No. 1 further submits that she wants to continue her marital life with petitioner No. 2.

(3.) The learned counsel for the petitioners submits that the petitioners have already made a representation on 15/3/2022 before the Senior Superintendent of Police, District Haridwar " respondent No. 2, and SHO., P.S. Kaliyer Sharif " respondent No. 3 for protecting their lives, a copy whereof is annexed as Annexure No. 7 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.