Smt. Tarannum And Another ...... ... vs State Of Uttarakhand And Others
2022 Latest Caselaw 3958 UK

     IN THE HIGH COURT OF UTTARAKHAND AT
                   NAINITAL

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

                WPCRL No.2304 OF 2022

                    8th December, 2022



Smt. Tarannum and another                    ...... Petitioners

                             Vs.

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


Presence: -
Shri Mohd. Alauddin, learned counsel for the petitioners.
Shri Rakesh Joshi, learned Brief Holder for the State.

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


           In this petition, petitioners have prayed for the

following relief(s): -

               (a) Issue a writ, order or direction in the
               nature of mandamus commanding and
               directing to the respondent nos.1, 2 and
               3 to provide protection/security to the
               petitioners and they may be directed to
               ensure that the respondent no. 4 to 6
               may not harass, threat and commit
               violation to the petitioners in any
               manner.

               (b) Issue any other relief, which this
               Hon'ble Court may deem fit and proper in
               the circumstances of the case, be passed
               in favour of the petitioners.


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 have solemnized their marriage on 17.09.2020 as

per Muslim rites and rituals (Nikahnama is enclosed as

Annexure-3). The learned counsel for the petitioners

submits that the petitioner no.1 has already made a

representation before         the       Senior Superintendent       of

Police, District Haridwar- respondent no.2 for protecting

their lives, a copy whereof is annexed as Annexure No.6

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.6) within 30 days from today. The Senior

Superintendent of Police, District Haridwar shall                take

information     and     intelligence      from    the   SHO, Police

Station Kotwali Laksar, District Haridwar during                  the

course of action whether further police protection is

required or not. In the interregnum, the SHO, Police

Station Kotwali Laksar, District Haridwar 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, the 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: 8th December, 2022 KKS/SS