PREETI KARADWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) It is submitted that both the petitioners belong to the same faith, 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 of petitioner no.1 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 members 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, and it is also submitted by the learned counsel for the petitioners that the parties have performed marriage on 29/12/2025 at Shiv Mandir Roorkee, Tehsil Campus Roorkee, District Haridwar.