VISHANSI Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) The case of the petitioners is that they both are Hindu by religion. They got married with each other on 6/12/2022, at Shiv Mandir Kachahari Roshanabad, Haridwar, as per Hindu rites and rituals. The petitioners got registered their marriage on 13/12/2022 before the Registrar, Compulsory Registration of Marriages, Haridwar.

(3.) According to the petitioners, respondent No. 3, who is father of petitioner No. 1, never accepted their relationship and, is not happy with this marriage.