MOHIT Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following reliefs, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) Smt. Nisha Sharma and Mohit (writ petitioner) are present in person duly identified by their counsel Mr. Mohd. Safdar. Nisha stated that she has married with Mohit (petitioner). Mohit verified the same. The date of birth of Nisha, according to the High School Certificate is 15.01.1994.