Vandana And Another. ... vs State Of Uttarakhand And Others
2022 Latest Caselaw 1367 UK

    IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

                  SRI JUSTICE MANOJ KUMAR TIWARI, J.

AND SRI JUSTICE RAMESH CHANDRA KHULBE, J.

29TH APRIL, 2022

WRIT PETITION (CRL) No.800 OF 2022

Between:

Vandana and another. ...Petitioners

Vs.

State of Uttarakhand and others. ...Respondents

Counsel for the petitioners. : Mr. Rajveer Singh, the learned counsel.

Counsel for the respondent : Mr. J.S. Virk, the learned Deputy nos.1&2 . Advocate General along with Mr. Rakesh Kumar Joshi, learned Brief Holder for the State.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri R.C. Khulbe, J.)

In this Writ Petition, the petitioners have

prayed for the following reliefs :-

"i) A writ, order or direction in the nature of mandamus directing the Respondent no.1 and 2 to provide protection to the petitioners against the threatening and illegal action of respondent no.3 and his associates.

ii) Issue a writ, order or direction in the nature of mandamus directing the Respondent no. 1 & 2 to decide the representation dated 24.04.2022 of the petitioner submitted to the respondents no. 1 & 2 by the petitioners."

2. Petitioners are present before the Court. As

per the documents, both are major and belong to the

same faith; the marriage certificate is on record; there

is a threat perception from the side of respondent

no.3.

3. The learned counsel for the petitioners

submits that the petitioners have already made a

representation on 24.04.2022 before the Senior

Superintendent of Police, District Haridwar-respondent

no.2 for protecting their lives, but nothing has been

done as yet. Having been left with no other

remedy, the petitioners have filed the present Writ

Petition.

4. Learned Deputy Advocate General appearing

for the State seeks and is allowed six weeks' time to

file the counter affidavit.

5. List thereafter.

6. In the interregnum, the S.S.P., Haridwar,

District Haridwar-respondent no. 2 shall provide

necessary police protection for protecting the lives and

liberty of the petitioners.

7. Interim relief application (IA No.01 of

2022) is also disposed of accordingly.

M.K. TIWARI, J.

R.C. KHULBE, J.

Dt: 29TH APRIL, 2022 BS/RB