High CourtsDivision Bench

Shivani And Another vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 18 March 2024 · Citation: (2024) 03 UK CK 0075

HON’BLE JUDGES
Ritu Bahri, CJ · Pankaj Purohit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition Criminal No. 272 Of 2024

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Judgment

9 paragraphs · 155 words

Ritu Bahri, CJ

1.

Both the petitioners have appeared through video conferencing.

2.

As per the affidavit, petitioner Smt. Shivani is more than 18 years of age.

3.

As per the Aadhar Card, the date of birth of petitioner no.2 is 15.12.2002. He is also major and both of them have solemnized marriage against the wishes of their parents and now they are seeking protection. They have made an application to the respondent no. 1-Station House Officer, Police Station – Piran Kaliyar, District Haridwar and respondent no. 2 – Senior Superintendant of Police, District Haridwar seeking protection.

4.

Notice of motion.

5.

Mr. J.S. Virk, learned Deputy Advocate General, accepts notice on behalf of the State.

6.

In case, the petitioners approach the respondents, they should be given protection.

7.

The present writ petition stands disposed-off accordingly.

8.

Let a certified copy of this order be given to the parties, today itself, as per Rules.