Noor Bano And Another vs State Of Uttarakhand And Others

Ritu Bahri, CJ

Both the parties are present in Court today.

As per their affidavits given, they both are major. They have solemnized marriage against the wishes of their parents and now they are apprehending threat from their parents. They are seeking protection.

Notice of motion.

Mr. J.S. Virk, learned Deputy Advocate General, accepts notice on behalf of the State.

Respondent no.2-Senior Superintendent of Police, Udham Singh Nagar will examine this writ petition as a representation and give protection to the petitioners, in case they have any threat from respondent nos.4 to 7.

The present writ petition stands disposed-off accordingly.

Let a certified copy of this order be given to the parties, today itself, as per Rules.