Shambhavi Yadav And Another vs State Of Uttarakhand And Others

Ritu Bahri, CJ

In this case, the petitioners are seeking protection. Both of them are present before this Court. They have placed on record the Marriage Certificate as, Annexure No. 2, at Page Nos. 18 & 19 of the paper-book, to show that they have solemnized their marriage on 15.04.2024, which has been registered on 22.04.2024. Along with the Writ Petition, they have also placed on record their Aadhaar Cards as Annexure No. 1. As per the Aadhaar Card of petitioner no. 1 – Smt. Shambhavi Yadav, her date of birth is 18.11.2005, and as per the Aadhaar Card of petitioner no. 2 – Akash Saini, his date of birth is 31.12.2001.

The petitioners are apprehending threat from the private respondent nos. 3 to 5. They need protection from respondent nos. 3 to 5, who are the family members of petitioner no. 1 - Smt. Shambhavi Yadav. A representation in this regard has also been given to the SHO, Kotwali, Kashipur, District Udham Singh Nagar, and Senior Superintendent of Police, District Udham Singh Nagar on 27.04.2024 (Annexure No. 3).

Notice of motion.

Mr. Rakesh Kumar Joshi, learned Brief Holder for the State of Uttarakhand accepts notice on behalf of respondent nos. 1 & 2.

Without commenting on the merits of the case, this Writ Petition is being disposed of by giving directions to respondent nos. 1 & 2 to look into the representation of the petitioners, and, if need be, give protection to the petitioners, if they are apprehending any danger from private respondent nos. 3 to 5.

Certified copy of this order be supplied to the learned counsel for the parties, as per Rules, today itself.

Pending application(s), if any, also stand disposed of accordingly.