PINKI Vs. STATE OF U.P.
LAWS(ALL)-2019-11-208
HIGH COURT OF ALLAHABAD
Decided on November 19,2019

PINKI Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

VIVEK KUMAR BIRLA, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel appearing for the State of U.P.
(2.) The petitioners as usual are claiming protection as they have married of their own free will against the wishes of their parents/relatives.
(3.) The averments in the petition are supported by the joint affidavit of the petitioners.;


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