Rohit And Another vs State Of Uttarakhand And Others

Ravindra Maithani, J

The petitioners claim that they are major and have married on 02.02.2022. They apprehend that the respondent no.4, who is mother of the petitioner

no.2 may cause damage to them, as she is allegedly threatening to them.

Heard learned counsel for the parties and perused the record through video conferencing.

Both the petitioners are identified by their counsel and are present before sthe Court. According to petitioner no.1 Rohit, he is 25 years of age and

according to petitioner no.2 Pooja, she is 19 years of age and both have married on 02.02.2022. Documents have been referred to.

This Court has not confirmed as to whether both the petitioners are married or not. Both have produced their Adhar Cards in support of their age.

They apprehend threat at the hands of respondent no.4.

In the case of Lata Singh Vs. State of U.P. and Another, (2006) 5 SCC 475, Hon’ble Supreme Court directed as hereunder:-

“17………………...We, therefore, direct that the administration/police authorities throughout the country will see to it that if any boy or girl who

is a major undergoes inter-caste or inter-religious marriage with a woman or man who is a major, the couple is not harassed by any one nor subjected

to threats or acts of violence, and any one who gives such threats or harasses or commits acts of violence either himself or at his instigation, is taken

to task by instituting criminal proceedings by the police against such persons and further stern action is taken against such persons as provided by

law.â€​

This Court reminds Senior Superintendant of Police, Udham Singh Nagar the mandate of law, as laid down by the Hon’ble Supreme Court in

the case of Lata Singh (supra), who shall ensure the compliance thereof.

With the above observation, the instant writ petition stands disposed of.