Sofiya Parveen vs State Of Uttarakhand And Others

Alok Kumar Verma, J

In this writ petition, the petitioner has prayed for the following reliefs: -

“(a) A writ, order or direction in the nature of mandamus directing the Respondent No. 1, and 2 to provide protection to the petitioner against the threatening and illegal action of respondent no. 3.

(b) A writ, order or direction in the nature of mandamus directing the Respondent No. 3 not to infringe the fundamental right of the petitioner.

(c) A writ, order or direction which this Hon’ble Court may deem fit and proper in the facts and circumstances of the present case.

(d) A writ, order or direction to the Respondent No. 2 to decide the representation of the petitioner dated 02.01.2023, submitted to the respondent no.2.”

According to the petition, as per the Aadhar Card and the High School Certificate, which are annexed as Annexure-1 to the writ petition, petitioner is major. On 17.10.2022, she solemnized her marriage with one Mohammad Nabil, S/o Ishrat, R/o Bharat Nagar, Civil Line, Roorkee, District Haridwar. A copy of the Nikahnama is annexed as Annexure No. 3 to the writ petition.

Learned counsel for the petitioner submits that respondent No. 3, the father of the petitioner, is annoyed with the marriage of the petitioner with Mohammad Nabil. Petitioner has apprised this Court that she has threat perception at the hands of the private respondent, her father. She has already made a representation on 02.01.2023 before the Senior Superintendent of Police, District Haridwar, respondent no. 2, for protecting her life (Annexure No. 3), but nothing has been done as yet. Having been left with no other remedy, she has filed the present Writ Petition.

In that view of the matter, present writ petition is being disposed of by directing the Senior Superintendent of Police, District Haridwar, respondent no. 2, to take a decision on the representation of the petitioner (Annexure No. 3) within 30 days from today. The Senior Superintendent of Police, District Haridwar shall take information and intelligence from the concerned SHO during the course of action whether further police protection is required or not. In the interregnum, the SHO concerned shall provide necessary police protection for protecting the life and liberty of the petitioner.

Consequently, pending applications, if any, also stand disposed of.

Let a free copy of this order be immediately handed over to Mr. R.K. Joshi, learned Brief Holder for the State of Uttarakhand, for early compliance.

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