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Judgment
10 paragraphs · 363 wordsR.C. Khulbe, J
In this petition, the petitioners have prayed for the following reliefs:-
“i) Issue an appropriate writ, order or direction in the nature of mandamus commanding the respondent nos.1, 2 and 3 to provide proper and adequate protection and security to the life and liberty of the petitioners from private respondents and other persons associated with them.
ii) A writ, order or direction in the nature of mandamus commanding the private respondents not to interfere in the peaceful life of the petitioners.
iii) Any other order or direction which this Hon’ble High Court may deem fit and proper under the facts and circumstances of the case”.
In the present case, both the petitioners belong to the same faith and are major. Both the petitioners were in love and they wanted to marry each other. So they have solemnized their Nikaha on 16.09.2020 as per Muslim rites and rituals.
The learned counsel for the petitioners submits that the petitioners have already made representation on 17.09.2022 to the Senior Superintendent of Police, District Udham Singh Nagar - respondent no.2 for protecting their lives, a copy whereof is annexed as Annexure No. 2 to this Writ Petition, but nothing has been done as yet. Having been left with no other remedy, the petitioners have filed the present Writ Petition.
In that view of the matter, we hereby dispose of the writ petition by directing the Senior Superintendent of Police, District Udham Singh Nagar- respondent no. 2 to take a decision on the representation of the petitioners (Annexure No. 2) within 30 days from today. The Senior Superintendent of Police, District Udham Singh Nagar 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, Police Station Kiccha, District Udham Singh Nagar-respondent no. 3 shall provide necessary police protection for protecting the lives and liberty of the petitioners.
In sequel thereto, pending application, if any, also stands disposed of.
Urgent certified copy of this order be supplied to the learned counsel for the parties during the course of the day, as per Rules.