SAKSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners are present in Court, and we have interacted with them.

(2.) The petitioners have sought a direction to the respondent Nos. 1 and 2 to provide them security as they apprehend harm from respondent Nos. 3 to 7.

(3.) The petitioners state that they are both major. They have got married of their own free will on 5/1/2023. Their marriage is not to the liking of the private respondents, and the petitioners are receiving threats from them. The petitioners have already made their representation on 27/1/2023 to the police authorities, but to no avail. Consequently, this petition has been preferred.