Gajala Praveen And Another vs State Of Uttarakhand And Others

Ritu Bahri, CJ

In this case, the petitioners are seeking protection. Both of them are present before this Court. They have placed on record the Nikahnama as Annexure No. 4, at Page No. 18 of the paper-book, to show that they have solemnized Nikah on 23.07.2023. Along with the Writ Petition, they have also placed on record their Aadhaar Cards as Annexure Nos. 1 & 2. As per the Aadhaar Card of petitioner no. 1 – Smt. Gajala Praveen, her date of birth is 14.01.1992, and as per the Aadhaar Card of petitioner no. 2 – Murtaza, his date of birth is 01.01.1996. They have also placed on record an Agreement, as Annexure No. 3, to show that petitioner no. 1 has taken divorce from her first husband.

The petitioners are apprehending threat from the private respondent nos. 4 to 7. They are seeking direction to the Senior Superintendent of Police, District Haridwar to give them protection, as they are apprehending threat from respondent nos. 4 to 7.

Notice of motion.

Mr. Rakesh Kumar Joshi, learned Brief Holder for the State of Uttarakhand accepts notice on behalf of respondent nos. 1 & 2.

Without commenting on the merits of the case, this Writ Petition is being disposed of by giving directions to respondent no. 2 - Senior Superintendent of Police, Haridwar to treat the present Writ Petition as a representation, and, if need be, give protection to the petitioners from private respondent nos. 4 to 7.

Certified copy of this order be supplied to the learned counsel for the parties, as per Rules, today itself.

Pending application(s), if any, also stand disposed of accordingly.