WPCRL/2108/2022
2022 Latest Caselaw 3656 UK

           IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
               HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                  AND
                HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI


                           16TH NOVEMBER, 2022
            WRIT PETITION (CRL) No. 2108 OF 2022

     Between:
     Anjali & another                                      ...Petitioners

     and
     State of Uttarakhand and others                       ...Respondents

     Counsel for the petitioners       :   Mr. P.K. Sharma, the learned counsel.

     Counsel for the respondent nos. 1 :   Mr. R.K. Joshi, the learned Brief Holder
     &2                                    for the State of Uttarakhand




JUDGMENT : (per Sri Vipin Sanghi, C.J.)
               In this petition, the petitioners have prayed for the
following reliefs :-
            "i) Issue a writ order or direction in the nature of
      Mandamus commanding and directing the respondents
      no. 1 & 2 to give provide adequate police protection to
      the petitioners as they are seriously apprehending harm
      to their life and liberty at the hands of respondent no. 3
      to 6 and other family members and relatives of
      petitioner no. 1 who are not happy with the love
      marriage of petitioners.
           ii) Issue any other order or direction which this
      Hon'ble Court may deem fit and proper in the
      circumstances of the 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 have
solemnized their marriage on 12.10.2022 as per Hindu
customs.


3.             In that view of the matter, we hereby dispose of
the writ petition by directing the petitioners to make a
representation to the Senior Superintendent of Police, District
                             1
 Haridwar- respondent no. 1 within a period of 03 days from
today.


4.         In case, the representation is filed, the Senior
Superintendent of Police, District Haridwar shall take a
decision on the representation of the petitioners within 30
days from the date of the representation. The Senior
Superintendent    of   Police,       District   Haridwar   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
Manglour, District Haridwar-respondent no. 2 shall provide
necessary police protection for protecting the lives and liberty
of the petitioners.


5.         In sequel thereto, pending application, if any, also
stands disposed of.


6.         Let a free copy of this order be immediately handed
over to Mr. R.K. Joshi, the learned Brief Holder for the State
of Uttarakhand, for early compliance.


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.


                                                ______________
                                       MANOJ KUMAR TIWARI, J.

Dt: 16.11.2022 Aswal/PK