BHURA @ BHURE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks 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.) Respondent No. 3 and his daughter are present in person before this Court duly identified by their counsel Mr. Ashok Joshi, Advocate. According to learned counsel for the parties, the victim is more than 18 yeas old and petitioner intends to marry the daughter of respondent No. Daughter of respondent No. 3, also states that she is willing to marry the petitioner on her own volition. This Court, in the absence of any documentary proof, is not in a position to hold that the daughter of respondent No. 3 is major. The same is left to be determined by the I.O.