Manmeet Kaur And Another vs State Of Uttarakhand & Others

Sanjaya Kumar Mishra, J

1) In this Writ Petition, the petitioners have prayed for the following reliefs : -

i) Issue a writ, order or direction in the nature of mandamus directing the respondent Nos. 1 and 2 to provide adequate protection to the petitioners from respondent Nos. 3 and 4, as the life and liberty of petitioners is in danger.

ii) Issue any other order or direction which this Hon’ble Court may deem fit and proper under the facts and circumstances of the present case.

iii) To allow the writ petition and award the cost of it in favour of the petitioners.

2) Both the petitioners are Sikh by religion. As both the petitioners were in love, they wanted to marry with each other, but the parents of petitioner No. 1 are insisting to marry her with respondent No. 4 against the will of petitioner No. 1.

3) The learned counsel for the petitioners submits that both the petitioners are major. He further submits that the petitioners have already made a representation on 22.04.2022 before the Senior Superintendent of Police, Rudrapur, District Udham Singh Nagar, and SHO, P.S. Kotwali Bazpur, District Udham Singh Nagar 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, Udham Singh Nagar – respondent No. 1 to take a decision on the representation of the petitioners (Annexure No. 3) within 21 days from today. In the interregnum, the SHO, P.S. Kotwali Bazpur, District Udham Singh Nagar – respondent No. 2 shall provide necessary police protection for protecting the lives and liberty of the petitioners.

5) In the meantime, both the petitioners may solemnize their marriage on their own sweet will.

6) Let a fee copy of this order be immediately handed over to Mr. J.S. Virk, the learned Deputy Advocate General for the State of Uttarakhand, for early compliance.

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

8) The Writ Petition is, hereby, disposed of.

9) Interim Relief Application (IA No. 01 of 2022) also stands disposed of accordingly.