SIDRA 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 the same faith, and that the petitioners developed a liking for each other, want to marriage, and now both the petitioners are living together. Since the aunt (chachi) of the petitioner no. 2 is against this marriage, she is 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 respondent no.4 who is aunt (chachi) 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 major, and it is also submitted by the counsel for the petitioners that petitioners are intend to marry on 6/1/2026 (marriage invitation card enclosed). They have already made a representation before the Senior Superintendent of Police, Udham Singh Nagar.