Parul And Another ...... ... vs State Of Uttarakhand And Others
2022 Latest Caselaw 2683 UK

     IN THE HIGH COURT OF UTTARAKHAND AT
                   NAINITAL

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

                WPCRL No.1611 OF 2022

                    26th AUGUST, 2022



Parul and Another                          ...... Petitioners

                             Vs.

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


Presence: -
Ms. V.S. Chauhan, learned counsel for the petitioners.
Mr. Rakesh Joshi, 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). issue a writ, order or direction in
               the nature of mandamus commanding
               the respondent nos.2 & 3 to provide the
               adequate security to the life and liberty
               of the petitioners.
               ii). Issue a writ, order or direction in the
               nature     of   mandamus       commanding
               respondent No.4 to 8, not to interfere in
               the personal life and liberty of the
               petitioners.
               iii). Issue or pass any other and further
               order or direction which this Hon'ble
               court may deem fit and proper in the
               circumstance 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 10.08.2022 as per Hindu rites and rituals. The

learned counsel for the petitioners submits that the

petitioner No.1-Parul has already made a representation

on 22.08.2022 before           the      Senior Superintendent       of

Police, District Haridwar - 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 Haridwar - 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 Haridwar shall                take

information      and     intelligence     from    the   SHO, Police

Station-Laksar, District Haridwar during the course of

action whether further police protection is required or

not. In    the    interregnum,        the SHO, Police Station-

Station-Laksar, District Haridwar- respondent no.3 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. Rakesh Joshi, learned Brief Holder 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: 26th August, 2022 BS/SS