WPCRL/66/2021
2021 Latest Caselaw 182 UK

      THE HIGH COURT OF UTTARAKHAND

                     AT NAINITAL
          ON THE 14TH 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. 66 OF 2021

BETWEEN:


1.     Vijay Kumar (male) aged about 23 years, S/o
       Chandra Pal Singh, R/o 277, Jainpur Jhanjhedi,
       P.S. Manglour, District Haridwar.
2.     Kiran Lata (female) aged about 24 years, W/o
       Vijay Kumar, R/o 277, Jainpur Jhanjhedi, P.S.
       Manglour, District Haridwar
                                              .....Petitioners
       (By Ms. Radha Arya, Advocate)



AND:


1.     State of Uttarakhand through Secretary Home,
       Secretariat Dehradun.

2.     Senior    Superintendent     of   Police,   Haridwar,
       District Haridwar.

3.     Station House Officer, Police Station Manglour,
       District Haridwar.
4.     Natthan    (male)     S/o   Chetram    R/o    Jainpur
       Jhanjhedi, P.S. Manglour, District Haridwar.
5.     Smt. Omlata (female) W/o Natthan R/o Jainpur
       Jhanjhedi, P.S. Manglour, District Haridwar.
                               2

6.    Vikky Kumar (male) S/o Natthan R/o Jainpur
      Jhanjhedi, P.S. Manglour, District Haridwar.
7.    Indra Pal (male) S/o Atar Singh R/o Village
      Alawalpur, P.S. Pathri, District Haridwar.
8.    Jogendra (male) S/o Atar Singh R/o Village
      Alawalpur, P.S. Pathri, District Haridwar.


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

- 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.

(Raghvendra Singh Chauhan, C.J.)

(Manoj Kumar Tiwari, J.) Aswal