CourtKutchehry.com
High CourtsDivision Bench

Labli And Another vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 21 October 2022 · Citation: (2022) 10 UK CK 0065

HON’BLE JUDGES
Vipin Sanghi, CJ · Ramesh Chandra Khulbe, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (CRL) No. 1985 Of 2022
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

9 paragraphs · 370 words

Vipin Sanghi, CJ

1.

In this petition, the petitioners have prayed for the following relief: -

“i) To issue a writ order or direction in the nature of mandamus directing the respondent no. 2 & 3 to give police protection to the petitioners so that they may live their marital life peacefully and liberty of the petitioners may be secured.”

2.

In the present case, both the petitioners belong to Hindu religion and are major. As both the petitioners were in love, they solemnized marriage with each other on 12.10.2022 at Van Shakti Mata Mandir, Pantnagar, District Udham Singh Nagar. It is alleged in the writ petition that the private respondents are against the marriage of the petitioners, and because of the marriage, they are threatening the petitioners with dire consequences.

3.

The learned counsel for the petitioners submits that the petitioners have already made a representation on 17.10.2022 before the Senior Superintendent of Police, District Udham Singh Nagar- respondent no. 2 for protecting their lives, a copy whereof is annexed as Annexure No. 3 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.

4.

In that view of the matter, we hereby dispose of the writ petition by directing the Senior Superintendent of Police, District Udham Singh Nagar- respondent no. 2 to take a decision on the representation of the petitioners (Annexure No. 3) within 30 days from today. The Senior Superintendent of Police, District Udham Singh Nagar shall take information and intelligence from the concerned SHO during the course of action whether further police protection is required or not. In the interregnum, the SHO, Police Station Rudrapur, District Udham Singh Nagar -respondent no. 3 shall provide necessary police protection for protecting the lives and liberty of the petitioners.

5.

In sequel thereto, pending application, if any, also stands disposed of.

6.

Let a free copy of this order be immediately handed over to Mr. R.K. Joshi, learned Brief Holder for the State of Uttarakhand, for early compliance.

7.

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