Mansi & Another vs State Of Uttarakhand & Others

Ravindra Maithani, J

The petitioners have approached this Court seeking protection so that their lives may be saved.

Heard learned counsel for the petitioners and perused the record.

It is the case of the petitioners that they both are married, but the private respondents are not happy with their marriage; they are receiving tremendous threats; they both are major. The petitioners have also filed their marriage certificate and documents pertaining to their date of birth.

Learned counsel for the petitioners submits that both the petitioners are major; they both are married, but they both are receiving tremendous threats, as the private respondents are not happy with their marriage.

Both the petitioners are present in person before the Court, as identified by their counsel. They both submit that they are major; they are married, they both are receiving tremendous threats, as the private respondents are not happy with their marriage

In the case of Lata Singh vs. State of U.P. and Another, (2006) 5 SCC 475, Hon'ble Supreme Court directed as hereunder:-

“17. ...................We, therefore, direct that the administration/police authorities throughout the country will see to it that if any boy or girl who is a major undergoes inter-caste or inter-religious marriage with a woman or man who is a major, the couple is not harassed by anyone nor subjected to threats or acts of violence, and anyone who gives such threats or harasses or commits acts of violence either himself or at his instigation, is taken to task by instituting criminal proceedings by the police against such persons and further stern action is taken against such persons as provided by law."

This Court reminds Senior Superintendent of Police, District Haridwar, the mandate of law, as laid down by the Hon'ble Supreme Court in the case of Lata Singh (supra), who shall ensure the compliance thereof.

With the above observation, the instant writ petition stands disposed of.

Let a copy of this order be immediately forwarded to the Senior Superintendent of Police, District Haridwar for necessary compliance and a certified copy of this order be supplied to learned counsel for the parties, today itself, on payment of usual charges.