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Judgment
10 paragraphs · 385 wordsAlok Kumar Verma, J
The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers: -
“(i) To issue a writ order or direction in the nature of mandamus directing the respondent nos.2 & 3 to give police protection to the petitioners so that they m ay live their marital life peacefully and liberty of the petitioners may be secured.
(ii) Issue a writ, order or direction which this Hon’ble Court may deem fit and proper under the facts and circumstances of the case.”
The petitioners Pooja and Aditya Chauhan are present in-person. They are identified by Mr. Anand Singh, Advocate.
The petitioners submitted that they are major. They belong to same faith. They got married on 12.02.2025. They got registered their marriage. They are living together. They further submitted that the father of the petitioner no.1, the respondent no.4 and other family members are threatening the petitioners to face dire consequences, since they are not happy with their marriage. They submitted a representation before the Senior Superintendent of Police, Haridwar (Annexure No.5 to the writ petition), seeking adequate safety and security for themselves, but no action has been taken by the police for protecting their lives.
The petitioners have filed the relevant documents regarding their date of birth and their marriage.
Merely because the family members of the petitioner no.1 are not agree with the marriage of the petitioners, it does not permit them to take the law in their own hand.
In that view of the matter, we hereby dispose of the writ petition by directing the Senior Superintendent of Police, Haridwar, the respondent No. 2, to take a decision on the representation dated 27.03.2025 (Annexure No.5 to the writ petition) within 30 days from today. The Senior Superintendent of Police, District Haridwar shall take information from the Station House Officer, Police Station Pathari, District Haridwar during the course of action whether police protection is required or not. Meanwhile, the Station House Officer, Police Station Pathari, District Haridwar/ the respondent no.3, shall provide necessary police protection for protecting the lives and liberty of the petitioners.
Urgent copy of this order be supplied to the learned counsel for the parties during the course of the day, as per rules.