MANSI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A joint writ petition has been filed by the petitioners seeking adequate protection.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioners that petitioner nos. 1 and 2 both are major. They were in relationship for a long. On 6/10/2025, they got married as per Hindu rites and rituals.