Arju & Another vs State Of Uttarakhand & Others

Raghvendra Singh Chauhan, CJ

Petitioner Nos.1 and 2 have filed the present writ petitioner, inter alia, on the ground that the father and the relatives of the petitioner No.1, Smt.

Arju, are unhappy with her marriage with petitioner No.2, Mr. Vipin Kumar.

By order dated 25.08.2020, this Court had provided protection to the petitioners. Subsequently, the State has filed its counter-affidavit.

According to the counter-affidavit, the police officers have spoken with respondent Nos.4 and 5, the parents of petitioner No.1, and recorded their

statements. According to the parents of petitioner No.1, they are aware about the marriage of their daughter with petitioner No.2. They have no

objection to the marriage. Moreover, they claim that they have no further relationship with their daughter, the petitioner No.1.

Learned counsel for the petitioners submits that, although there may not be any apprehension from respondent nos.4 and 5 and their relatives

presently, but the fact that the police is asking them not to go to their village, is a clear-cut indication that there is a possibility of threat from the parent

and relatives of the petitioner No.1.

In case, the petitioner Nos.1 and 2 were to express their apprehension about the possible threat in the future, the respondent No.3, the Station

House Office, Police Station Pathri, District Haridwar, is directed to immediately provide protection to the petitioner Nos.1 and 2.

With these directions, the petition stands disposed of.