WPCRL/262/2022
2022 Latest Caselaw 272 UK

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL

                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE N.S. DHANIK, J.

17TH FEBRUARY, 2022

WRIT PETITION (CRL) No. 262 OF 2022

Between:

Smt. Nayyar Bano and another.

...Petitioners and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioners. : Mr. Bilal Ahmed, the learned counsel.

Counsel for the respondent nos. 1 : Mr. J.S. Virk, the learned Deputy and 2. Advocate General for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

In this Writ Petition, the petitioners have

prayed for the following reliefs :-

"1) Issue a writ order or direction in the nature of mandamus directing and commanding the respondent no.1&2 to provide adequate police protection to the petitioners from the respondent nos. 3 and 4 who wants to do away with the life of petitioners in the name of family honor as petitioners have performed inter cast marriage against the wishes of respondent no. 3 & 4 and other family members of petitioner no.1.

2) Issue any other order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case."

2. The learned counsel for the petitioners

submits that the petitioners have already made a

representation on 15.02.2022 before the Senior

Superintendent of Police, District Haridwar for protecting

their lives.

3. Therefore, we dispose of the Writ Petition

directing that the Senior Superintendent of Police,

District-Haridwar, shall take inputs from the Station

House Officer, P.S. Jhabrera, District Haridwar, and shall

assess the threat perception to the petitioners from their

family members, relatives and also friends, and

thereafter appropriate protection shall be given to the

petitioners as per the threat perception.

4. With such directions, the Writ Petition is

disposed of.

5. The petitioners are at liberty to file certified

copy of this order before the Senior Superintendent of

Police, District-Haridwar.

6. Urgent certified copy of this judgment be

granted to the parties on proper application.

________________ S.K. MISHRA, A.C.J.

_____________ N.S. DHANIK, J.

Dt: 17th February, 2022 Rahul