Shibani And Another. Petitioners vs State Of Uttarakhand And Others
2022 Latest Caselaw 1627 UK

     IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

              SRI JUSTICE MANOJ KUMAR TIWARI, J.

AND SRI JUSTICE RAMESH CHANDRA KHULBE, J.

25TH MAY, 2022

WRIT PETITION (CRL) No.1007 OF 2022

Shibani and Another. Petitioners.

Vs.

State of Uttarakhand and Others. Respondents.

Counsel for the petitioners. : Mr. Tanuj Semwal, 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 R.C. Khulbe, J.)

Petitioners are present before the Court.

According to the petitioners, they are in live-in

relationship and both are major, who are presently

residing at Laksar, District Haridwar.

2. It is stated in the writ-petition that both are

major; they belong to the same faith; they are in live-

in relationship and will marry in the future; there is a

threat perception from the side of respondent no.4 and

5.

3. Learned Counsel for the State submits that

petitioners are permanent resident of District Haridwar,

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. List on 09.06.2022.

6. In the meantime, learned counsel for the

State will seek instructions.

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

is also disposed of accordingly.

M.K. TIWARI, J.

R.C. KHULBE, J.

Dt: 25TH May, 2022 BS/SS