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Judgment
S.K. Mishra, J
In this Writ Petition, the petitioners have prayed for the following reliefs :-
“1) Issue a writ order or direction in the nature of mandamus directing and commanding the respondent no.1&2 to provide adequate police protection to the petitioners from the respondent nos. 3 and 4 who wants to do away with the life of petitioners in the name of family honor as petitioners have performed inter cast marriage against the wishes of respondent no. 3 & 4 and other family members of petitioner no.1.
2) Issue any other order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the case.”
The learned counsel for the petitioners submits that the petitioners have already made a representation on 15.02.2022 before the Senior Superintendent of Police, District Haridwar for protecting their lives.
Therefore, we dispose of the Writ Petition directing that the Senior Superintendent of Police, District-Haridwar, shall take inputs from the Station House Officer, P.S. Jhabrera, District Haridwar, and shall assess the threat perception to the petitioners from their family members, relatives and also friends, and thereafter appropriate protection shall be given to the petitioners as per the threat perception.
With such directions, the Writ Petition is disposed of.
The petitioners are at liberty to file certified copy of this order before the Senior Superintendent of Police, District-Haridwar.
Urgent certified copy of this judgment be granted to the parties on proper application.