Uttarakhand High Court
Pawandeep Kaur And Another ...... ... vs State Of Uttarakhand And Others on 24 August, 2022
IN THE HIGH COURT OF UTTARAKHAND AT
NAINITAL
THE CHIEF JUSTICE SHRI VIPIN SANGHI
AND
JUSTICE SHRI RAMESH CHANDRA KHULBE
WPCRL No.1587 OF 2022
24th AUGUST, 2022
Pawandeep Kaur and Another ...... Petitioners
Vs.
State of Uttarakhand and others ...... Respondents
Presence: -
Shri Yogesh Pant, learned counsel for the petitioners.
Shri J.S. Virk, learned Deputy Advocate General for the
State.
JUDGMENT: (Per Shri Ramesh Chandra Khulbe, J.)
In this petition, petitioners have prayed for the
following relief(s): -
"I. Issue a writ, order or direction in
the nature of mandamus directing the
respondent no.1 to 3 to protect the life
and liberty of the petitioners from
respondent no.4 to 19 and their
associates by providing appropriate
police protection to the petitioners as
they are seriously apprehending severe
harm to their life and liberty at the hands
of respondent no.4 to 19 so that the
petitioners may live their life peacefully
without any danger or fear.
II. Issue any other suitable writ, order
or direction which this Hon'ble Court
deem fit and proper under that facts and
circumstances of the present case."
2) In the present case, both the petitioners belong
to the same faith and are major. Both the petitioners
were in love and they wanted to marry each other, so
they left the house and have solemnized their marriage
on 17.08.2022 as per Hindu rites and rituals. The learned
counsel for the petitioners submits that the petitioners
have already made a representation on 20.08.2022 before
the Senior Superintendent of Police, District Udham
Singh Nagar - respondent no.2 for protecting their lives, a
copy whereof is annexed as Annexure No.3 to this Writ
Petition, but nothing has been done as yet. Having been
left with no other remedy, the petitioners have filed the
present Writ Petition.
3) In that view of the matter, we hereby dispose of
the Writ Petition by directing the Senior Superintendent
of Police, District Udham Singh Nagar- respondent no.2
to take a decision on the representation of the
petitioners (Annexure No. 3) within 30 days from today.
The Senior Superintendent of Police, District Udham Singh
Nagar shall take information and intelligence from the
SHO, Police Station-Nanakmatta, District Udham Singh
Nagar during the course of action whether further
police protection is required or not. In the interregnum,
the SHO, Police Station-Nanakmatta, District Udham
2
Singh Nagar shall provide necessary police protection
for protecting the lives and liberty of the petitioners.
4) Let a free copy of this order be immediately
handed over to Mr. J.S. Virk, the learned Deputy
Advocate General for the State of Uttarakhand, for early
compliance.
5) The Writ Petition is, hereby, disposed of.
6) In sequel thereto, all pending applications stand
disposed of.
7) Urgent copy of this order be supplied to the
learned counsel for the parties during the course of the
day, as per Rules.
________________
VIPIN SANGHI, C.J.
_______________________
RAMESH CHANDRA KHULBE, J.
Dated: 24th August, 2022
SS
