Pitlo Kaur And Another ...... ... vs State Of Uttarakhand And Others
2022 Latest Caselaw 2266 UK

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

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

                                WPCRL No.1431 OF 2022

                                     25TH JULY, 2022


Pitlo Kaur and Another                                        ...... Petitioners

                                             Vs.

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


Presence: -
Shri Kishore Rai, 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 directing the respondent
                       No.1 and 2 to provide adequate protection to
                       the petitioners from respondent no.3 to 7, as
                       the life of the petitioners is in danger.

                       (b)    Issue any other order or direction which
                       this Hon'ble Court may deem fit and proper
                       under the facts and circumstances of the
                       present case."

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 left the house and have solemnized their marriage on 20.07.2022 as per

Hindu/Sikh customs. The learned counsel for the petitioners submits that the

petitioners have already made a representation on 22.07.2022 before the Senior

Superintendent of Police, District Udham Singh Nagar- respondent no. 1 for

protecting their lives, a copy whereof is annexed as Annexure No. 3 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. 1 to take a decision on the representation of the petitioners

(Annexure No. 3) 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 Kunda, District Udham

Singh Nagar-respondent no. 2 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. 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: 25th July, 2022 BS/SS