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
11 paragraphs · 395 wordsR.C. Khulbe, J
In compliance of the order dated 29.08.2022, a supplementary affidavit of Mr. Munish- petitioner no.2 herein has been filed. The same is taken on record.
In this petition, the petitioners have prayed for the following reliefs:-
“A. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to provide the police protection to the petitioners and also direct to see that the couple is not subjected to threats or act of violence.
B. Issue any other writ, order or direction in the nature of mandamus commanding and directing the private respondents not to interfere in the peaceful life of the petitioners.
C. To issue any other writ, order or direction which this Hon’ble High Court may deem fit and proper under the facts and circumstances of the case”.
In the present case, both the petitioners belong to the same faith and are major. Both the petitioners were in love and they wanted to marry each other.
The learned counsel for the petitioners submits that the petitioners have already made a representation on 24.08.2022 before the Senior Superintendent of Police, District Udham Singh Nagar- respondent no. 2, and the Station House Officer, P.S. Transit Camp, District Udham Singh Nagar-respondent no.3 for protecting their lives, a copy whereof is annexed as Annexure No. 2 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.
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. 2) 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, P.S. Transit Camp, District Udham Singh Nagar-respondent no. 3 shall provide necessary police protection for protecting the lives and liberty of the petitioners.
In sequel thereto, pending application, if any, also stands disposed of.
Urgent certified copy of this order be supplied to the learned counsel for the parties during the course of the day, as per Rules.