ANJALI MASIH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners, and learned Brief Holder for the State of Uttarakhand.

(2.) It is submitted that both the petitioners belong to the same religion, and that the petitioners developed a liking for each other, which has ended in marriage, and now both the petitioners are living together. Since the family members and others relatives of the first petitioner are against this marriage, 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 and other relatives 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 Brief Holder for the State that the parties have performed their marriage on 17/10/2025. The petitioners have also placed on record marriage certificate as Annexure-1.