AAYUSHI DHIMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) According to the petition, as per the Aadhaar Cards and the High School Certificates, which are annexed as Annexure-2 to the writ petition, the petitioners are major. On 9/10/2021, they solemnized their marriage. A copy of the Marriage Certificate is annexed as Annexure No. 1 to the writ petition.

(3.) Learned counsel for the petitioners submits that the private respondents, who are the relatives of petitioner no. 1, are annoyed with the marriage of the petitioners. Petitioners have apprised this Court that they have threat perception at the hands of the private respondents. They have already made a representation on 21/3/2023 before the Senior Superintendent of Police, District Haridwar, respondent no. 2, for protecting their lives (Annexure No. 3), but nothing has been done as yet. Having been left with no other remedy, they have filed the present Writ Petition.