High CourtsDivision Bench

Vijay Kumar (Male) & Others vs State Of Uttarakhand & Others

Uttarakhand High Court · Decided on 14 January 2021 · Citation: (2021) 01 UK CK 0067

HON’BLE JUDGES
Raghvendra Singh Chauhan, CJ · Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Criminal) No. 66 Of 2021

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Judgment

10 paragraphs · 191 words

Raghvendra Singh Chauhan, CJ

1.

The petitioners have filed this writ petition, inter alia on the ground that, despite the fact that both of them are major, in spite of the fact that they

got married with each other on 21.04.2019 at Shiv Mandir, Shakti Nagar, Laksar, Tehsil Laksar, District Haridwar, both the petitioners are being

threatened by the parents and the brothers of the petitioner no. 2 â€" Ms. Kiran Lata. Therefore, both the petitioners seek police protection for their

life and for their property.

2.

Considering the fact that both the petitioners are major, considering the fact that both are happily married, considering the fact that they perceive

threat from the family members of petitioner no. 2, the Senior Superintendent of Police, Haridwar and the Station House Officer, Police Station

Manglour, District Haridwar are directed to provide police protection to the petitioners immediately. They are further directed to take action against

the respondent nos. 4 to 8, in case, any complaint is filed by either of the petitioners with regard to their threats or the potential attack on them.

3.

With these directions, the writ petition stands disposed of.