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Manpreet Kaur And Another vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 6 August 2022 · Citation: (2022) 08 UK CK 0028

HON’BLE JUDGES
Sharad Kumar Sharma, J · Ramesh Chandra Khulbe, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Criminal) No. 1534 Of 2022
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Judgment

7 paragraphs · 323 words

S.K. Mishra, J

1) In this petition, petitioners have prayed to issue a writ in the nature of mandamus directing respondent nos.1 and 2 to provide adequate police protection to the petitioners at the hands of respondent nos.3 to 8 and other family members and relatives of petitioner no.1.

2) In the present case, both the petitioners belong to the same faith and are major. Both the petitioners were in love and wanted to marry each other, so they left the house and solemnized the marriage on 02.03.2022 as per Sikh customs (Copy of the marriage certificate is annexed as Annexure No.2 to the writ petition). The learned counsel for the petitioners submits that the petitioners have already made a representation on 28.07.2022 before the Senior Superintendent of Police, District Udham Singh Nagar-respondent no.1 for protecting their lives, a 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.

3) 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. 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 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 Kunda, District Udham Singh Nagar-respondent no.2 shall provide necessary police protection for protecting the lives and liberty of the petitioners.

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

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

6) In sequel thereto, all pending applications stand disposed of. Order today.