AASU DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present writ petition has been filed with the following reliefs:-

(2.) The case of the petitioners is that they belong to the same faith and caste. They are major. They got married on 5/3/2023 at Shiv-Mandir, Laksar, District Haridwar with their own sweet will. Their marriage was solemnized without consent of the private respondent nos. 4 to 6.

(3.) As per the Certificate-Cum-Marksheets of High School of petitioner nos.1 & 2, annexed to this writ petition, they are major. Petitioners are present in-person before this Court. Petitioners have apprised this Court that they have threat perception at the hands of the private respondent nos.4 to 6, who are grandfather and real brothers of the petitioner no.1 respectively.