WPCRL/34/2021
2021 Latest Caselaw 166 UK

   THE HIGH COURT OF UTTARAKHAND

                   AT NAINITAL
        ON THE 13TH 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 (CRL) NO. 34 OF 2021



BETWEEN:

Smt. Manu, D/o Rajeev, W/o Shekhar Kumar, R/o
Village Brahmpur, P.S. Manglour, District Haridwar
and another
                                          .....Petitioners.
    (By Mr. Rajveer Singh, learned counsel).

AND:

  1. State of Uttarakhand, through Secretary, Home,
    Secretariat, Dehradun.
  2. State    of   Uttarakhand,       through     Senior
    Superintendent    of    Police,   Haridwar,   District
    Haridwar.


  (By Mr. J.S. Virk, learned Deputy Advocate General
  with Mr. Rohit Dhyani, learned Brief Holder).

  3. Rajeev, S/o Azab Singh, R/o Village Dudhaheri,
    P.S. Mansurpur, District Muzaffarnagar, State
    U.P.
                                        .....Respondents.
    This writ petition coming on for hearing this day,
Hon'ble Shri Justice Raghvendra Singh Chauhan, C.J.
delivered the following judgment:
                                2

                           JUDGMENT

The learned counsel for the petitioners, submits that Smt. Manu, D/o Rajeev, W/o Shekhar Kumar, the petitioner no.1, was born on 01.01.2003. Thus, she is a major person. Since the petitioners were in love with each other, they solemnized their marriage on 03.01.2021 in accordance with the Hindu rites and customs. However, the father of the petitioner no.1, Mr. Rajeev, is unhappy with the marriage of his daughter with petitioner no.2. Therefore, he has threatened the petitioners. Hence, their life is in danger. Thus, they seek police protection from this Court.

2. The learned counsel for the petitioners gives an undertaking that, since the petitioner no.1 happens to be a physically challenged person, petitioner no.2 is willing to deposit Rupees Two Lakhs in favour of petitioner no.1, in a fixed deposit, with a nationalized bank, within a period of two weeks.

3. The Senior Superintendent of Police, Haridwar, the respondent no.2, is directed to provide police protection to the petitioners, and to take concrete steps against respondent no.3, or anyone else who threatens the life and privacy of the petitioners.

4. With these directions, the petition stands disposed of.

(Raghvendra Singh Chauhan, C.J.)

(Manoj Kumar Tiwari, J.) NISHANT