VISHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners have filed the present petition under Article 226 of the Constitution of India 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 19/4/2023 of their own free will and against the will of the private respondent nos.4 to 8.

(3.) As per the Certificate-Cum-Marksheets of High School and copy of Aadhar Cards 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 8, who are father, brother-in-law and cousins of the petitioner no.1 respectively.