Saniya And Another ...... ... vs State Of Uttarakhand And Others
2022 Latest Caselaw 4161 UK

     IN THE HIGH COURT OF UTTARAKHAND AT
                   NAINITAL

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

                WPCRL No.2442 OF 2022

                  23rd December, 2022



Saniya and Another                         ...... Petitioners

                             Vs.

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


Presence: -
Shri Sachin Kumar Sharma, 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 the respondent no.1 & 2 to
               provide the police protection to the
               petitioners for the safety of their life and
               living.

               B) To pass a suitable writ, order or
               direction in favour of petitioners which
               this Hon'ble Court may deem fit and
               proper in the circumstances of the
               present case.

2)      In the present case, both the petitioners belong

to the different faith and are major. Both the petitioners

were in love and they wanted to marry each other. The
 learned counsel for the petitioners submits that the

petitioner No.1 has already made a representation before

the S.S.P, Haridwar, District Haridwar-respondent no.1

for protecting their lives, a copy whereof is enclosed as

Annexure No.2 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 S.S.P, Haridwar, District

Haridwar - respondent no.1 to take a decision on the

representation of the petitioner (Annexure No.2) within 30

days from today. The Senior Superintendent of Police,

Haridwar shall take information and intelligence from

the   SHO, Police Station Civil Line Kotwali, Roorkee,

District Haridwar during the course of action whether

further police protection is required or not. In the

interregnum, the SHO, Police Station Civil Line Kotwali,

Roorkee, District Haridwar 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. Rakesh Joshi, the learned Brief

Holder for the State of Uttarakhand, for early compliance.




                             2
 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: 23rd December, 2022 BS/SK