Uttarakhand High Court
Aradhna And Another ...... ... vs State Of Uttarakhand And Others on 26 November, 2022
IN THE HIGH COURT OF UTTARAKHAND AT
NAINITAL
JUSTICE SHRI SANJAYA KUMAR MISHRA
AND
JUSTICE SHRI RAMESH CHANDRA KHULBE
WPCRL No.2180 OF 2022
26th November, 2022
Aradhna and Another ...... Petitioners
Vs.
State of Uttarakhand and others ...... Respondents
Presence: -
Shri Shariq Khursheed, learned counsel holding brief of Mr.
Gaurav Singh, learned counsel for the petitioners.
Shri J.S. Virk, learned Deputy Advocate General for the
State.
JUDGMENT: (Per Shri Ramesh Chandra Khulbe, J.)
In this petition, petitioners have prayed for the
following relief(s): -
(a) Issue a writ, order or direction in the
nature of mandamus directing the
respondents no.1 and 2 to provide
adequate protection to the petitioners
from respondent nos.3 to 8, so that they
may live peaceful life.
(b) Issue a suitable writ, order or
direction which this Hon'ble Court may
deem fit and proper in the facts and
circumstances of the present case.
2) Both the petitioners are present before us in the
Chamber at 01:30 p.m. They disclosed that both the
petitioners belong to the same faith and are major. They
are residents of District Haridwar. Their Aadhar cards
are enclosed as Annexure-1 & 2 respectively. Both the
petitioners were in love and they wanted to marry each
other, so they left the house and have solemnized their
marriage on 25.10.2022 at a Shiv Mandir, Court
Parishar, Roshnabad, District Haridwar, as per Hindu rites
and rituals. They have also registered their marriage on
02.11.2022 before the Registrar Compulsory Registration
of Marriages, Haridwar-II, Haridwar Uttarakhand which is
enclosed as Annexure-3 to this petition. The learned
counsel for the petitioners submits that the petitioner no.1
has already made a representation before the Senior
Superintendent of Police, District Haridwar - respondent
no.1 for protecting their lives, a copy whereof is enclosed
as Annexure No.4 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, District Haridwar - respondent no. 1 to take a
decision on the representation of the petitioner
(Annexure No.4) within 30 days from today. The Senior
Superintendent of Police, District Haraidwar shall take
2
information and intelligence from the SHO, Police
Station Pathri, District Haridwar during the course of
action whether further police protection is required or
not. In the interregnum, the SHO, Police Station Pathri,
District Haridwar shall provide necessary police
protection for protecting the lives and liberty of the
petitioners and their family members.
4) Let a free copy of this order be immediately
handed over to Mr. J.S. Virk, learned Deputy Advocate
General for the State Uttarakhand, for early compliance.
5) The Writ Petition is, hereby, disposed of.
6) In sequel thereto, all pending applications stand
disposed of.
7) Urgent copy of this order be supplied to the
learned counsel for the parties during the course of the
day, as per Rules.
_______________________
SANJAYA KUMAR MISHRA, .J.
_______________________
RAMESH CHANDRA KHULBE, J.
Dated: 26th November, 2022
SS/SK
