Anjali And Another ...... ... vs State Of Uttarakhand And Others
2022 Latest Caselaw 2652 UK

     IN THE HIGH COURT OF UTTARAKHAND AT
                   NAINITAL

       THE CHIEF JUSTICE SHRI VIPIN SANGHI
                       AND
      JUSTICE SHRI RAMESH CHANDRA KHULBE

                WPCRL No.1598 OF 2022

                     25th AUGUST, 2022



Anjali and Another                        ...... Petitioners

                            Vs.

State of Uttarakhand and others        ...... Respondents


Presence: -
Ms. Meenu and Mr. Mohit Kumar, learned counsel for the
petitioners.
Shri J.S. Virk, learned Deputy Advocate General along with
Mr. Rakesh Joshi and Mr. Rohit Dhyani, learned B. H. for the
State.

JUDGMENT: (Per Shri Ramesh Chandra Khulbe, J.)


           In this petition, petitioners have prayed for the

following relief(s): -

                "i). To issue a writ order or direction in
               the nature of mandamus directing the
               respondent no.2 & 3 to give police
               protection to the petitioners so that they
               may live their marital life peacefully and
               liberty of the petitioners may be secured.

               ii). Issue a writ, order or direction which
               this Hon'ble Court may deem fit and
               proper under the facts and circumstances
               of the 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 16.08.2022 as per Hindu rites and rituals. The

learned counsel for the petitioners submits that the

petitioner No.1-Anjali has 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.4 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

petitioner (Annexure No. 4) within 30 days from today.

The Senior Superintendent of Police, District Udham Singh

Nagar shall take information and intelligence from the

SHO, Police Station-Kashipur, District Udham Singh Nagar

during   the    course   of action whether       further   police

protection is required or not. In the interregnum, the

SHO, Police Station-Kashipur, District Udham Singh Nagar

shall provide necessary police protection for protecting

the lives and liberty of the petitioners.


                                 2
 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: 25th August, 2022 BS/SS