HARSHIKA SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners have approached this Court for protection. According to them, they were in love and they ultimately got married on 8/1/2026, however, the family members and other relatives of Petitioner No. 1, are annoyed due to their marriage, and now they are after the lives of both the Petitioners.

(2.) As per the High School Examination Certificate enclosed with the Writ Petition, the date of birth of Petitioner no.1, is 11/12/2007. As per the High School Examination Certificate of Petitioner no.2, his date of birth is 14/12/1999.

(3.) Learned State Counsel submits that, since both petitioners are major, and they have married voluntarily, as per the Marriage Certificate Slip (Annexure No.3), therefore, he has no objection if protection is given to them for a reasonable time, in view of the law declared by Hon'ble Apex Court in the case of Lata Singh v. State of U.P. and another, (2006) 5 SCC 475.