Aradhna And Another vs State Of Uttarakhand And Others

Ramesh Chandra Khulbe, J

1) In this petition, petitioners have prayed for the following relief(s): -

(a) Issue a writ, order or direction in the nature of mandamus directing the respondents no.1 and 2 to provide adequate protection to the petitioners from respondent nos.3 to 8, so that they may live peaceful life.

(b) Issue a suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case.

2) Both the petitioners are present before us in the Chamber at 01:30 p.m. They disclosed that both the petitioners belong to the same faith and are major. They are residents of District Haridwar. Their Aadhar cards are enclosed as Annexure-1 & 2 respectively. Both the petitioners were in love and they wanted to marry each other, so they left the house and have solemnized their marriage on 25.10.2022 at a Shiv Mandir, Court Parishar, Roshnabad, District Haridwar, as per Hindu rites and rituals. They have also registered their marriage on 02.11.2022 before the Registrar Compulsory Registration of Marriages, Haridwar-II, Haridwar Uttarakhand which is enclosed as Annexure-3 to this petition. The learned counsel for the petitioners submits that the petitioner no.1 has already made a representation before the Senior Superintendent of Police, District Haridwar - respondent no.1 for protecting their lives, a copy whereof is enclosed as Annexure No.4 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.

3) In that view of the matter, we hereby dispose of the Writ Petition by directing the Senior Superintendent of Police, District Haridwar - respondent no. 1 to take a decision on the representation of the petitioner (Annexure No.4) within 30 days from today. The Senior Superintendent of Police, District Haraidwar shall take information and intelligence from the SHO, Police Station Pathri, District Haridwar during the course of action whether further police protection is required or not. In the interregnum, the SHO, Police Station Pathri, District Haridwar shall provide necessary police protection for protecting the lives and liberty of the petitioners and their family members.

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

5) The Writ Petition is, hereby, disposed of.

6) In sequel thereto, all pending applications stand disposed of.

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