MEHREES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) Petitioners have approached this Court seeking protection from respondent no. 4.

(3.) According to the petitioners, both are major and are in love. Their marriage got solemnized on 4/8/2019 as per Muslim custom. A copy of nikahnama is filed, which is annexed as annexure no. 1 to the writ petition. Family members of petitioner no. 1 are not happy with the marriage and are extending threat to the petitioners.