WPCRL/519/2022
2022 Latest Caselaw 962 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                       COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPCRL No. 519 of 2022
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'bleR.C. Khulbe, J.

Mr. Rahul Consul, learned counsel for the petitioners.

Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand /respondent nos. 1 to 3.

Issue notice to respondent no. 4 returnable at an early date.

Petitioners are present before the Court in person and they submit that they love each other and wanted to marry, so they left their homes.

Mr. Rahul Consul, learned counsel appearing for the petitioners submits that petitioners are major and they belong to different religion. It is further informed by him that in the morning, family members of petitioner no. 1 threatened the petitioners and they also tried to abduct petitioner no. 1 near the High Court Campus.

In a judgment rendered by Hon'ble Apex Court in Lata Singh vs. State Of U.P. & Another reported in (2006) 5 SCC 475, it was held that the administration/police authorities throughout the country will see to it that if any boy or girl who is a major undergoes inter-caste or inter- religious marriage with a woman or man who is a major, the couple is not harassed by any one nor subjected to threats or acts of violence, and any one who gives such threats or harasses or commits acts of violence either himself or at his instigation, is taken to task by instituting criminal proceedings by the police against such persons and further stern action is taken against such persons as provided by law.

Under the aforesaid circumstances, SHO, Mallital, Nainital is directed to provide protection forthwith to the petitioners for their safe passage to Haridwar.

Thereafter, Superintendent of Police, Haridwar is directed to provide adequate protection to the petitioners till the next date of listing.

Learned counsel for the State shall file counter affidavit within four weeks.

List this case on 28.04.2022.

Interim relief application (IA No. 1 of 2022) stands disposed of.

Let certified copy of this order be supplied to the parties during the course of the day, for necessary compliance, as per rule.

(R.C. Khulbe, J.) (Manoj KumarTiwari, J.) 28.03.2022 Aswal