POOJA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers: -

(2.) The petitioners Pooja and Aditya Chauhan are present in-person. They are identified by Mr. Anand Singh, Advocate.

(3.) The petitioners submitted that they are major. They belong to same faith. They got married on 12/2/2025. They got registered their marriage. They are living together. They further submitted that the father of the petitioner no.1, the respondent no.4 and other family members are threatening the petitioners to face dire consequences, since they are not happy with their marriage. They submitted a representation before the Senior Superintendent of Police, Haridwar (Annexure No.5 to the writ petition), seeking adequate safety and security for themselves, but no action has been taken by the police for protecting their lives.