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Mamta Rai & Another vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 16 November 2022 · Citation: (2022) 11 UK CK 0043

HON’BLE JUDGES
Vipin Sanghi, CJ · Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (CRL) No. 2111 Of 2022
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Judgment

10 paragraphs · 347 words

Vipin Sanghi, CJ

1.

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

“i) Issue a writ order or direction in the nature of mandamus directing the respondents No. 1 & 2 to provide adequate protection to the petitioners from respondent No. 3, so that they may live peaceful life.

ii) Issue a suitable writ, order or direction which this Hon’ble Court may deem fit and proper in the facts and circumstances of the present case.”

2.

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. So they have solemnized their marriage on 07.10.2022 as per Hindu customs.

3.

The learned counsel for the petitioners submits that the petitioners have already made representation on 14.11.2022 before the Station House Officer, Police Station Roorkee, District Haridwar, for protecting their lives, copy whereof is annexed as Annexure No. 4 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 Haridwar-respondent no. 1 to take a decision on the representation of the petitioners (Annexure No. 4) within 30 days from today. The Senior Superintendent of Police, District Haridwar 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 Roorkee, District Haridwar-respondent no. 2 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, the 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.