KUSUM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Additional 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, which has ended in marriage, and now both the petitioners are living together. Since the family members 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 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 counsel for the petitioners that petitioners are living together after their marriage. They have already made a representation before the Senior Superintendent of Police, Haridwar.