Kirti Kumar And Another. ... vs State Of Uttarakhand And Others
2022 Latest Caselaw 1405 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

              SRI JUSTICE MANOJ KUMAR TIWARI, J.

AND SRI JUSTICE RAMESH CHANDRA KHULBE, J.

06TH MAY, 2022

WRIT PETITION (CRL) No.839 OF 2022

Between:

Kirti Kumar and Another. Petitioners.

Vs.

State of Uttarakhand and Others. Respondents.

Counsel for the petitioners. : Mr. Deep Chandra Joshi, the learned counsel.

Counsel for the State. : Mr. J.S. Virk, the learned Deputy Advocate General along with Mr. Rakesh Kumar Joshi, learned Brief Holder for the State.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri M.K. Tiwari, J.)

Petitioners are present before the Court.

According to the petitioners, they are married and both

are major, who are presently residing at

Rawalimahdud, P.S. SIDCUL, District Haridwar.

2. It is stated in the writ-petition that since it is

an inter-faith marriage, therefore, parents of petitioner

no.1 are not happy and they are extending threats to

the life and liberty of the petitioners; the marriage

certificate is on record as Annexure-3 to the writ-

petition, which indicates that marriage was solemnized

on 29.03.2022.

3. Learned Counsel for the State submits that

petitioners are permanent resident of State of

Himachal Pradesh, however, he assures that threat

perception of the petitioners would be assessed by the

Senior Superintendent of Police, Haridwar and if found

necessary police protection would be provided.

4. Having regard to the assurance given by the

State Counsel, the Senior Superintendent of Police is

directed to assess threat perception of the petitioners

and provide police protection to them, if found

necessary.

5. Issue notices to respondent nos.4 to 6.

6. Steps to be taken within seven days.

7. Learned Deputy Advocate General appearing

for the State seeks and is allowed four weeks' time to

file the counter affidavit.

8. List on 28.06.2022.

9. Interim relief application (IA No.1 of 2022)

is also disposed of accordingly.

10. Let a certified copy of this order be supplied,

today itself, to the learned counsel for the parties, as

per rule.

M.K. TIWARI, J.

R.C. KHULBE, J.

Dt: 6TH May, 2022 BS/SS