TANIYA HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Petitioners are present, in person, before us. Petitioner no. 1 (girl) states in clear terms that she has married petitioner no. 2 out of her own sweet will and volition, without any threat or coercion from any person or institution.

(3.) In the present case, both the petitioners belong to the same faith and are major. Both the petitioners were in love and they wanted to marry each other. So they have solemnized their marriage on 13/2/2023 as per Muslim customs (Copy of the Nikahnama is annexed as Annexure No. 2 to the writ petition).