ROSHAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners have approached this Court for the following relief:-

(2.) It is submitted that both the petitioners belong to the same faith; that the petitioners developed a liking for each other, which has ended in marriage on 8/11/2025 at Golu Devta Darbar, Tadikhet District Almora, according to Hindu rites and rituals, and now both the petitioners are living together. Since the family members and others relatives of the second petitioner are against this marriage, they are giving out threats to the petitioners for dire consequences. Petitioners submit that they are facing stiff resistance, and they seriously apprehend threat to their life and limb from the family and other relatives of the second petitioner, and hence they are before this Court praying for protection.

(3.) The documents on record reveal that both the petitioners are majors, and it is also submitted by the learned Deputy Advocate General for the State that the parties have performed their marriage on 8/11/2025. The petitioners have also placed on record a certificate/document issued by the Golu Devta Temple, as Annexure-1.