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Aradhana Chauhan And Another vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 9 September 2022 · Citation: (2022) 09 UK CK 0037

HON’BLE JUDGES
Vipin Sanghi, CJ · Manoj K. Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (CRL) No. 1722 Of 2022
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Judgment

9 paragraphs · 335 words

Manoj K. Tiwari, J

1.

In this Writ Petition, the petitioners have prayed for the following relief: -

“i) Issue a writ order or direction in the nature of Mandamus commanding and directing the respondents no.1 & 2 to provide adequate police protection to the petitioners as they are seriously apprehending harm to their life and liberty at the hands of respondent no.3 to 9 and other family members and relatives of petitioner no.1 who are not happy with the love marriage of petitioners.”

2.

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 marriage on 30.08.2022 as per Hindu customs (Copy of the marriage certificate is annexed as Annexure No. 3 to the writ petition).

3.

In that view of the matter, we hereby dispose of the writ petition by directing the petitioners to make a representation to the Senior Superintendent of Police, District Haridwar- respondent no. 1 within a period of 03 days from today.

4.

In case, the representation is filed, the Senior Superintendent of Police, District Haridwar shall take a decision on the representation of the petitioners within 30 days from the date of the representation. 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, Police Station Kotwali Pathri, District Haridwar-respondent no. 2 shall provide necessary police protection for protecting the lives and liberty of the petitioners.

5.

In sequel thereto, pending application, if any, also stands disposed of.

6.

Let a free copy of this order be immediately handed over to Mr. J.S. Virk, the learned Deputy Advocate General for the State of Uttarakhand, for early compliance.

7.

Urgent copy of this order be supplied to the learned counsel for the parties during the course of the day, as per Rules.