WPCRL/444/2020
2021 Latest Caselaw 129 UK

      THE HIGH COURT OF UTTARAKHAND

                     AT NAINITAL
          ON THE 12TH DAY OF JANUARY, 2021

                            BEFORE:

       HON'BLE SHRI JUSTICE RAGHVENDRA SINGH
                    CHAUHAN, C.J.

                             AND

     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI, J.

       WRIT PETITION (Criminal) NO.444 OF 2020

BETWEEN:


1.     Smt. Vaishali, aged about 20 years (Female)
       W/o NishantChaudhary, D/o Jaiveer Singh
2.     NishantChaudhary, aged about 22 years (Male)
       S/o AmrishChaudhary,
       Both R/o Village Sohalpur, Sikroda, Haridwar,
       District Haridwar
                                             .....Petitioners
       (By Mr. SohanTiwari, Advocate)



AND:


1.     State    of    Uttarakhand      through      Senior
       Superintendent of Police, Haridwar.

2.     Station House Officer, Police Station SIDCUL,
       District Haridwar.
3.     Jaiveer Singh, S/o Meghraj R/o Village Rahkada,
       Post    Bhopa,        Tehsil   Jansath,     District
       Muzaffarnagar (U.P.)
4.     Praveen, S/o Jaiveer Singh, R/o Village Rahkada,
       Post    Bhopa,        Tehsil   Jansath,     District
       Muzaffarnagar (U.P.)
                             2

5.   Kapil, S/o Harveer Singh, R/o Village Rahkada,
     Post      Bhopa,     Tehsil         Jansath,       District
     Muzaffarnagar (U.P.)
6.   Akash S/o Jaiveer Singh, R/o Village Rahkada,
     Post      Bhopa,     Tehsil         Jansath,       District
     Muzaffarnagar (U.P.)
7.   Harveer     Singh,   S/o      Meghraj,      R/o     Village
     Rahkada, Post Bhopa, Tehsil Jansath, District
     Muzaffarnagar (U.P.)
                                         .....Respondents
     (By Mr. J.S. Virk, learned Deputy Advocate
     General for the State of Uttarakhand)



     This writ petition coming on for hearing this day,
Hon'ble Shri Justice Raghvendra Singh Chauhan, C.J.
delivered the following order:

                        JUDGMENT

The petitioners have filed the present writ petition inter alia on the ground that, despite their marriage, the family members of the petitioner no. 1 are not willing to acknowledge and accept the said marriage. Therefore, the petitioners perceive threat to their lives and property. Hence, they have sought police protection from this Court.

2. Byorder dated 03.03.2020, this Court had provided police protection to the petitioners. Subsequently, the petitioner no. 1 has filed an application before the Station House Officer, SIDCUL Thana, Police Station, Haridwar, wherein she has clearly stated that she no longer perceives any threat to her life and property from anyone; in case such threat does arise, she will contact the police station.

3. Therefore, according to the learned counsel for the petitioners, this case his become infructuous.

4. Accordingly, the writ petition is dismissed as infructuous.

(Raghvendra Singh Chauhan, C.J.)

(Manoj Kumar Tiwari, J.) Aswal