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Judgment
Petitioners have approached this Court seeking the following reliefs:
"a) a writ, order or direction in the nature of mandamus directing the respondent no. 1 & 2 to protect the life and personal liberty of the petitioners from respondent no. 3 to 6 by providing the security to the petitioners. b) a writ, order or direction in the nature of mandamus directing the respondent no. 1 & 2 not to harass and torture the family members of petitioner no. 2 with the collusion of respondent no. 3 to 6."
What is pressed before us is prayer no. a.
Briefly put, the case of the petitioners is as follows:
Petitioners are major and are Muslims by birth; but, they belong to different castes. They got married, according to Muslim Personal Law, on 13.06.2016. Petitioner no. 1 left her parental residence by her own Will and they left the village due to fear. Allegation against respondent nos. 3 to 14 is that they are threatening the petitioners and other family members.
This Court has already passed an interim order.
Today, when the matter came up, we heard Mr. Manoj Joshi, learned counsel appearing for the petitioners, Mrs. Neetu Singh, learned counsel appearing for respondent nos. 3 to 14 and also Mr. D.K. Sharma, learned Senior Additional Advocate General for the State of Uttarakhand.
Learned counsel appearing for respondent nos. 3 to 14 would submit before us that party respondents will not cause any threat to the petitioners. We record the statement given by the learned counsel appearing for respondent nos. 3 to 14.
Besides recording the said statement, we dispose of the writ petition by directing that if the petitioners move any complaint before the 2nd respondent regarding any threat from respondent nos. 3 to 14, the 2nd respondent shall provide protection to the petitioners as against respondent nos. 3 to 14 as and when required.