MEENU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this petition, the petitioners have prayed for the following relief: -

(2.) In the present case, both the petitioners belong to Hindu religion and are major. As both the petitioners were in love, they solemnized marriage with each other on 28/7/2022 at Shiv Mandir, Laksar, District Haridwar. It is alleged in the writ petition that the private respondents are against the marriage of the petitioners, and because of the marriage, they are threatening the petitioners with dire consequences.

(3.) The learned counsel for the petitioners submits that the petitioners have already made a representation on 9/10/2022 before the Senior Superintendent of Police, District Haridwar- respondent no. 1 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.