Komal & Another vs State Of Uttarakhand & Others

Sudhanshu Dhulia, J

This case has been heard through video conferencing.

Petitioners who are wife and husband respectively had filed this writ petition before this Court seeking protection as they had threat perception at the hands of private respondent nos.4 and 5 who are mother and brother of petitioner no.1.

This Court vide its order dated 21.08.2020 had passed the following order:-

"Mr. Vaibhav Singh Chauhan, Advocate, for the petitioners.

Mr. V. K. Jemini, Deputy Advocate General, for the State/respondent nos.1 to 3.

Petitioners before this Court are a couple and their marriage was solemnized as per Hindu rites and ceremonies on 20.05.2020 at Praachin Shiv Shakti Mandir, Shivpuri Colony, Jagjeetpur, District Haridwar. Petitioners have also filed a subsequent registration certificate of their marriage. According to the petitioners, they belong to the same faith. Their marriage is being opposed by respondent nos.4 and 5 who are mother and brother of petitioner no.1. They seek police protection from this Court as they have an apprehension that the private respondents may physically harm them.

Presently this case is being heard through video conferencing, in which both petitioner nos.1 and 2 are presently connected. This Court also had an opportunity to interact with them. They seem to be articulate and have apprised this Court that they have threat perception at the hands of the private respondent nos. 4 and 5.

In the interest of justice and in view of the law laid down by the Hon'ble Apex Court in the case of Lata Singh Vs. State of U.P. and another reported in (2006) 5 SCC 475 and S. Khushboo vs. Kanniammal and another reported in (2010) 5 SCC 600, as an interim measure, we direct the Senior Superintendent of Police, Haridwar to coordinate with the subordinate officers of Police and give suitable directions to the concerned SHO, to provide necessary protection to the petitioners as there is a threat perception at the hands of respondent nos.4 and 5.

Issue notices to respondent nos.4 and 5.

Steps to be taken within a week.

Three weeks' time is granted to the respondents to file counter affidavit.

List this matter on 07.10.2020.

Interim relief application (CLMA No.6332 of 2020) stands disposed.

Exemption application (CLMA No.6331 of 2020) stands disposed."

During the pendency of the writ petition, however, better sense has prevailed between the parties as this Court has been apprised by the learned Counsel for the petitioners - Mr. Vaibhav Singh Chauhan, that there is no more threat perception to the petitioners at the hands of the private respondents and now they are living peacefully. The learned Counsel for the petitioners prays that he may be permitted to withdraw the writ petition.

In view of the above statement made by the learned counsel for the petitioners, the writ petition is dismissed as withdrawn.

Interim order dated 21.08.2020 is hereby vacated.