MUSKAN ALIAS DIPTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of this petition, under Article 226 of the Constitution of India, the petitioners have prayed for issuing a writ in the nature of mandamus directing the respondents no. 1, 2 and 3 for providing the protection to the life and liberty of the petitioners.

(2.) Heard Sri Mohd. Matloob, learned counsel for the petitioners and Sri Prabhakar Joshi, learned Brief Holder for the State/respondents no. 1 to 3 and perused the record.

(3.) It reveals from perusal of the papers that the petitioners are major. The petitioner no. 1 was Hindu and at the time of marriage she changed her religion and converted her religion into Islam. On the question of marriage of the petitioners, the respondent no. 4 and other relatives are annoyed and they are trying to harass the petitioners by adopting Marpeet and physical violence. The petitioners have thus the serious apprehension with regard to their life and liberty, hence, this writ petition.