Aayasha Parveen And Another vs State Of Uttarakhand And Others

Ravindra Maithani, J

A writ petition has been filed by the petitioners seeking protection. According to the writ petition, both the petitioners were married on 04.02.2021 at

Mahigran, Roorkee, District Haridwar, which was registered on 10.05.2021. . Both are major. The respondent no.3 who is father of petitioner no.1, is

not happy with this marriage. Respondent no.3 is continuously threatening the petitioners to face dire consequences. Petitioners seek protection from

respondent no.3.

Heard learned counsel for the parties through video conferencing and perused the record.

In the case of Lata Singh Vs. State of U.P. and Another, (2006) 5 SCC 475, Hon’ble Supreme Court directed as hereunder:-

“17…………………We, therefore, direct that the administration/police authorities throughout the country will see to it that if any boy or girl who

is a major undergoes inter -caste or inter-religious marriage with a woman or man who is a major, the couple is not harassed by any one nor subjected

to threats or acts of violence, and anyone who gives such threats or harasses or commits acts of violence either himself or at his instigation, is taken to

task by instituting criminal proceedings by the police against such persons and further stern action is taken against such person as provided by law.â€​

This Court reminds Senior Superintendent of Police, Haridwar the mandate of law, as laid down by the Hon’ble Supreme Court in the case of

Lata Singh (supra), who shall ensure the compliance thereof.

With the above observation, the instant writ petition stands disposed of.

Urgency Application No. 1 of 2021 stands disposed of accordingly.