Preeti And Another vs State Of Uttarakhand And Others

S.K. Mishra, J

In this writ petition, the petitioner has prayed for the following reliefs :-

“i) Issue a writ order or direction in the nature of Mandamus commanding and directing the respondent nos. 1 & 2 to provide adequate

police protection to the petitioners as they are seriously apprehending harm to their life and liberty at the hands of respondent no.3 &4 and

other family members and relatives of petitioner no. 1 who are not happy with the love marriage of petitioners.

ii) Issue any other order or direction which this Hon’ble Court of may deem fit and proper in the circumstances of the case.â€​

We dispose of the Writ Petition by granting liberty to the petitioners to make a representation before the Senior Superintendent of Police, District-

Haridwar for appropriate protection. The Senior Superintendent of Police, District-Haridwar, shall take inputs from the Station House Officer, P.S.

Kotwali Gangnahar, 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.

The online downloaded copy of this order from the official website of the High Court of Uttarakhand with an endorsement by the learned counsel

for the petitioners that it is a true copy of the said order shall be treated at par as a certified copy.

Urgent certified copy of this judgment be granted to the parties during the course of the day on proper application.