LAWS(UTN)-2013-2-9

RACHNA DEVI Vs. STATE OF UTTARAKHAND

Decided On February 13, 2013
Rachna Devi Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) URGENCY Application No. 824 of 2013 is allowed.

(2.) HEARD .

(3.) LEARNED counsel for the petitioners submitted that both the petitioners namely Rachna Devi and Sunil Kumar are major. It is further pleaded that they got married to each other against the wishes of their parents. Attention of this court is drawn to the certificate of marriage (Annexure-2) filed with the petition. As to the age of the petitioner no.1 copy of the mark sheet of the High School is annexed as Annexure-1 which shows that date of birth of the petitioner no.1 is 1st of January 1991 which shows that she is about 22 years old.