SAVITA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) It is submitted that petitioner no.1 is Hindu while petitioner no.2 belongs to Sikh community; that the petitioners developed a liking for each other and now they wish to solemnize their marriage. Since the family members and others relatives of the first petitioner are against their marriage, they are giving out threats to the petitioners. 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 first petitioner, and hence they are before this Court praying for protection.

(3.) Learned Deputy Advocate General submits that the petitioners are major and wish to marry with each other, hence, the State is under obligation to ensure that no harm is caused to the petitioners by private respondents.