Sakshi And Another vs State Of Uttarakhand & Others

Vipin Sanghi, CJ

1) The petitioners are present in Court, and we have interacted with them.

2) The petitioners have sought a direction to the respondent Nos. 1 and 2 to provide them security as they apprehend harm from respondent Nos. 3 to 7.

3) The petitioners state that they are both major. They have got married of their own free will on 05.01.2023. Their marriage is not to the liking of the private respondents, and the petitioners are receiving threats from them. The petitioners have already made their representation on 27.01.2023 to the police authorities, but to no avail. Consequently, this petition has been preferred.

4) The petitioners have placed on record copies of their Aadhaar Cards to establish the fact that they are major. The birth certificate of Sakshi has also been placed on record. The petitioner No. 2 has placed on record his Class X school certificate, which also shows that he is major.

5) Since the petitioners are major, they are entitled to take their own decisions with regard to their matrimony, and no person has a right to interfere with the same.

6) We, therefore, allow this petition. We issue directions to respondent Nos. 1 and 2 to make an assessment of the threat perceived by the petitioners from respondent Nos. 3 to 7, and provide them requisite security. Respondent No. 2 shall call respondent Nos. 3 to 7 to the police station, and counsel them not to take the law into their own hands.

7) Petition stands disposed of in the aforesaid terms.

8) Interim Relief Application (IA No. 02 of 2023) also stands disposed of.

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