PRIYANKA PANWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners, and learned Deputy Advocate General for the State of Uttarakhand.

(2.) It is submitted that both the petitioners belong to different faiths and that the petitioners developed a liking for each other, and intend to enter into love marriage with each other, and presently both the petitioners are living together. Since the family members of the first petitioner, who happens to be Hindu by religion, are against petitioners living in a live-inrelationship, they are giving out threats to kill both the petitioners. Petitioners submit that they are facing stiff resistance, and they seriously apprehend threat to their life and limb from the family members of the first 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 both the petitioners are presently in a live-in-relationship and intend to marry each other under the Special Marriage Act in near future. Learned Deputy Advocate General would further submit that no FIR has been registered against the second petitioner by any of the family members of the first petitioner in the police station concerned.