SONALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) The case of the petitioners is that they belong to different faith. Petitioner no.1 is Hindu by religion and petitioner no.2 belongs to Muslim Community. They are major. They want to marry with each other, but, the family members of petitioner no.1 refused to accept this relation. Petitioner no.1 has left her house and now she is residing with petitioner no.2.

(3.) As per the Aadhar Card and High School Certificate of petitioner no.1 and Aadhar Card of petitioner no.2, Annexure Nos.1 & 2 to this writ petition, petitioners are major. Petitioners are present in-person before this Court. They have apprised that they have threat perception at the hands of the private respondent nos.3 to 5, who are father and brothers of petitioner no.1.