Uttarakhand High Court
Baljeet Singh And Another ...... ... vs State Of Uttarakhand And Others on 20 July, 2022
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
THE CHIEF JUSTICE SHRI VIPIN SANGHI
AND
JUSTICE SHRI RAMESH CHANDRA KHULBE
WPCRL No.1386 OF 2022
20TH JULY, 2022
Baljeet Singh and another ...... Petitioners
Vs.
State of Uttarakhand and others ...... Respondents
Presence: -
Shri Rahul Adhikari, learned counsel for the petitioners.
Shri J.S. Virk, learned Deputy Advocate General along with 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 the
respondent nos.1 & 3 to provide adequate
security to life and liberty of the petitioners.
(b) Issue a writ, order or direction in the nature
of mandamus commanding respondents not to
interfere in the personal life and lilberty of the
petitioners.
(c) Issue or pass any other and further order or
direction which this Hon'ble court may deem fit
and proper in the circumstances of the case."
2. Both the petitioners are present before the court
and stated that they belong to the same faith and are
major. Both the petitioners were in love and they got
married, so they have solemnized their marriage on
26.04.2022 at Gurudwara Shri Singh Sabha, Kelakhera,
Tehsil Bazpur District Udham Singh Nagar. (Copy of the
marriage certificate is annexed as Annexure No. 3 to the writ
petition). The learned counsel for the petitioners submits
that the petitioners have already made a representation on
16.07.2022 before the Senior Superintendent of Police,
District Udham Singh Nagar- respondent no. 2 as well as to
the Police Station Officer, Kotwali Kelakhera, District Udham
Singh Nagar-respondent no-3 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 Udham Singh Nagar- respondent no. 2 to
take a decision on the representation of the petitioners
(Annexure No. 4) within 30 days from today. The Senior
Superintendent of Police, District Udham Singh Nagar shall
take information and intelligence from the concerned SHO
during the course of action whether further police protection
is required or not. In the interregnum, the SHO, Police
Station Kotwali Kelakhera, District Udham Singh Nagar-
respondent no. 3 shall provide necessary police protection
for protecting the lives and liberty of the petitioners.
4. Let a free copy of this order be immediately
2
handed over to Mr. J.S. Virk, the learned Deputy Advocate
General 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: 20th July, 2022
SS/RB
