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Meenu And Another vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 11 October 2022 · Citation: (2022) 10 UK CK 0009

HON’BLE JUDGES
Vipin Sanghi, CJ · Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (CRL) No. 1901 Of 2022
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Judgment

9 paragraphs · 353 words

Vipin Sanghi, CJ

1.

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

“A) Issue a writ, order or direction in the nature of Mandamus commanding and directing the respondent no. 1 & 2 to provide the police protection to the petitioners for the safety of their life and living.”

2.

In the present case, both the petitioners belong to Hindu religion and are major. As both the petitioners were in love, they solemnized marriage with each other on 28.07.2022 at Shiv Mandir, Laksar, District Haridwar. It is alleged in the writ petition that the private respondents are against the marriage of the petitioners, and because of the marriage, they are threatening the petitioners with dire consequences.

3.

The learned counsel for the petitioners submits that the petitioners have already made a representation on 09.10.2022 before the Senior Superintendent of Police, District Haridwar- respondent no. 1 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, District Haridwar- respondent no. 1 to take a decision on the representation of the petitioners (Annexure No. 3) 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 Kotwali 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. 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 during the course of the day, as per Rules.