JUDGEMENT
Sindhu Sharma, j. -
(1.)Petitioners submit that they are both major and have solemnized marriage with each other at Gurudwara Guru Nanak Niwas Sahib, Pnd Kror, Tahi, Navagao, Mohali on 11/6/2019. They are both residing in their matrimonial home in Janipur, Jammu.
(2.)Petitioner No. 2, who is present in Court, submits that the relatives of both the petitioners are threatening them since they have solemnized marriage with each other against their wishes and that they extend threats to eliminate their lives.
(3.)It is also submitted by the petitioner No. 2 that she is 28 years of age and she and petitioner No. 1 were in love with each other and have failed to persuade their parents to give their consent for solemnization of their marriage.
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