Neetu 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 commanding the respondent Nos. 1, 2 and 3 to provide the adequate security to the life and liberty of the petitioners.

ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents not to interfere in the personal life and liberty of the petitioners.

iii) Issue a writ, order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the case.

2) The learned counsel for the petitioners submits that both the petitioners are Hindu by religion but belong to different castes. As both the petitioners were in love, they got married with each other on 22.10.2021, as per Hindu rites and rituals. The learned counsel also submits that both the petitioners are major. He further submits that the petitioners have already made a representation on 25.03.2022 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.

3) 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. 2 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. 3 shall provide necessary police protection for protecting the lives and liberty of the petitioners.

4) 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.

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

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

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