KALPANA 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 different religion, and that the petitioners developed a liking for each other, and want to perform inter religion 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 major.