Aashma And Another vs State Of Uttarakhand And Others

Ritu Bahri, CJ

In this case, the petitioners are seeking protection. Both of them are present before this Court. They have placed on record the Nikahnama as Annexure No. 3, whereby they have shown that they have solemnized Nikah on 25.04.2024. Along with the Writ Petition, they have also placed on record their Aadhaar Cards as Annexure Nos. 1 & 2. As per the Aadhaar Card of petitioner no. 1 – Smt. Aashma, her date of birth is 16.05.2000, and as per the Aadhaar Card of petitioner no. 2 – Shahjad, his date of birth is 01.01.1993.

The petitioners are apprehending threat from the private respondent nos. 3 to 8. They need protection from respondent nos. 3 to 8, who are the family members of Smt. Aashma. A representation in this regard has also been given to the Senior Superintendent of Police, District Haridwar on 30.04.2024 (Annexure No. 4).

Notice of motion.

Mr. Rakesh Kumar Joshi, learned Brief Holder for the State of Uttarakhand accepts notice on behalf of respondent nos. 1 & 2.

Without commenting on the merits of the case, this Writ Petition is being disposed of by giving directions to the Senior Superintendent of Police, Haridwar to look into the representation made by the petitioner – Annexure No. 4, and, if need be, give protection to the petitioners from private respondent nos. 3 to 8.

Certified copy of this order be supplied to the learned counsel for the parties, as per Rules, today itself.

Pending application(s), if any, also stand disposed of accordingly.