WPCRL/86/2022
2022 Latest Caselaw 125 UK

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL

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

14TH JANUARY, 2022

WRIT PETITION (CRL) No. 86 OF 2022

Between:

Smt. Preeti and another.

...Petitioners and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioners. : Mr. Pankaj Kumar Sharma, 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 petitioner has prayed

for the following reliefs :-

"i) Issue a writ order or direction in the nature of Mandamus commanding and directing the respondent nos. 1 & 2 to provide adequate police protection to the petitioners as they are seriously apprehending harm to their life and liberty at the hands of respondent no.3 &4 and other family members and relatives of petitioner no. 1 who are not happy with the love marriage of petitioners.

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

2. We dispose of the Writ Petition by granting

liberty to the petitioners to make a representation before

the Senior Superintendent of Police, District-Haridwar for

appropriate protection. The Senior Superintendent of

Police, District-Haridwar, shall take inputs from the

Station House Officer, P.S. Kotwali Gangnahar, 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.

3. With such directions, the Writ Petition is

disposed of.

4. The petitioners are at liberty to file certified

copy of this order before the Senior Superintendent of

Police, District-Haridwar.

5. The online downloaded copy of this order from

the official website of the High Court of Uttarakhand with

an endorsement by the learned counsel for the

petitioners that it is a true copy of the said order shall be

treated at par as a certified copy.

6. Urgent certified copy of this judgment be

granted to the parties during the course of the day on

proper application.

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

_____________ N.S. DHANIK, J.

Dt: 14th January, 2022 Rahul