WPCRL/402/2022
2022 Latest Caselaw 677 UK

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL

                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE R.C. KHULBE, J.

10TH MARCH, 2022

WRIT PETITION (CRL) No. 402 OF 2022

Between:

Smt. Meenu and another.

...Petitioners and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioners. : Mr. Sachin Kumar Sharma, the learned counsel.

Counsel for the respondent nos. 1 : Mr. J.S. Virk, the learned Deputy and 2. Advocate General assisted by Mr. Rakesh Joshi, the learned Brief Holder 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 :-

"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 and also direct to see, the couple are not harassed by anyone nor subjected to threats or acts of violence due to their marriage.

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

2. The learned counsel for the petitioners

submits that the petitioners have already made a

representation on 21.02.2022 before the Senior

Superintendent of Police, District Haridwar-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, Haridwar-respondent no. 1 to

take a decision on the representation of the petitioners

(Annexure No. 3) within 30 days from today. In the

interregnum, the SHO, Police Station Laksar, District

Haridwar-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. Urgent copy of this order be supplied to the

learned counsel for the parties, as per Rules, during the

course of the day.

6. The Writ Petition is, hereby, disposed of.

7. Interim relief application (IA No. 01 of 2022)

is also disposed of accordingly.

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

_____________ R.C. KHULBE, J.

Dt: 10th March, 2022 Rahul