AANCHAL CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The defects, as pointed out by the Registry, are overruled.

(2.) Heard learned counsel for the petitioners, and learned counsel for the State of Uttarakhand.

(3.) It is respectfully submitted that both the petitioners belong to the same faith and were in a love relationship, pursuant to which they solemnized their marriage of their own free will and volition in accordance with Hindu rites and rituals on 11/1/2026 at Chandreshwar Temple, Chamoli. It is further submitted that the family members of petitioner no. 1 are opposed to the said marriage and are allegedly extending threats to kill both the petitioners. The petitioners submit that they are facing serious resistance and have a genuine and reasonable apprehension of danger to their life and liberty at the hands of the family members of petitioner no. 1. In these circumstances, the petitioners have approached this Hon'ble Court seeking appropriate protection.