Aayushi Dhiman And Another vs State Of Uttarakhand And Others

Vipin Sanghi, CJ

In this writ petition, the petitioners have prayed for the following reliefs :-

“a. Issue a writ, order or direction in the nature of Mandamus directing the respondent nos. 1 to 2 to provide the adequate security of the life and personal liberty of the petitioners from the private respondent nos. 3 to 9.

b. Issue a writ, order or direction in the nature of Mandamus directing the private respondent nos. 3 to 9 not to extend the life threat to the petitioners and further not to interfere in the day-to-day affairs of the petitioners.

c. Issue any other writ order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of this case.

d. Award the cost of writ petition to the petitioners.”

According to the petition, as per the Aadhaar Cards and the High School Certificates, which are annexed as Annexure-2 to the writ petition, the petitioners are major. On 09.10.2021, they solemnized their marriage. A copy of the Marriage Certificate is annexed as Annexure No. 1 to the writ petition.

Learned counsel for the petitioners submits that the private respondents, who are the relatives of petitioner no. 1, are annoyed with the marriage of the petitioners. Petitioners have apprised this Court that they have threat perception at the hands of the private respondents. They have already made a representation on 21.03.2023 before the Senior Superintendent of Police, District Haridwar, respondent no. 2, for protecting their lives (Annexure No. 3), but nothing has been done as yet. Having been left with no other remedy, they have filed the present Writ Petition.

In that view of the matter, the present Writ Petition is being disposed of by directing the Senior Superintendent of Police, District Haridwar, respondent no. 2, to take a decision on the representation of the petitioners (Annexure No. 3) within 30 days from today. The Senior Superintendent of Police, District Haridwar shall take information and intelligence from the concerned SHO during the course of action whether further police protection is required or not. In the interregnum, the SHO concerned shall provide necessary police protection for protecting the lives and liberty of the petitioners.

Consequently, pending applications, if any, also stand disposed of.

Let a free copy of this order be immediately handed over to Mr. R.K. Joshi, learned Brief Holder for the State of Uttarakhand, for early compliance.

Urgent copy of this order be supplied to the learned counsel for the petitioners by the end of the day.