Gulzar Ali and another vs State of Uttarakhand and others

This is a writ petition seeking police protection. The case

is that the petitioners were in love for a long time; they are

majors and their marriage was solemnized. Lastly, there is

threat from respondent no. 3, who is the mother of petitioner

no. 2.

When this matter came up, we heard Mr. Sanjeev Singh,

learned counsel on behalf of the petitioners, Mr. D.K. Sharma,

learned Additional Advocate General on behalf of the State and

Mr. Mohd. Safdar, learned counsel on behalf of respondent no.

Learned counsel for the petitioners would submit that the

petitioners have been arrested. Learned counsel for the third

respondent would submit that the girl was produced before the

Judge dealing with the cases of Protection of Children from

Sexual Offences Act and there, she expressed the view that she

wants to go with her mother. It is specifically contended before

us that the second petitioner is with her mother. Learned

counsel for the third respondent would submit that there will

be no threat, at all, by the third respondent to the first

petitioner.

We note the submission of the learned counsel for the

petitioners that the first petitioner is in jail.

We dispose of the writ petition by recording the

submission of learned counsel for the third respondent that

there will be no threat by the third respondent to the first

petitioner, and also, that the second petitioner is with the third

respondent in pursuance of the order passed by the Magistrate.

We leave it open to the petitioners to pursue all remedies

open to them in law before any competent forum. Subject to the

same, the writ petition is disposed of.