WPCRL/1722/2022
2022 Latest Caselaw 2898 UK

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

                      09TH SEPTEMBER, 2022
        WRIT PETITION (CRL) No. 1722 OF 2022

Between:

Aradhana Chauhan and another.
                                                             ...Petitioners
and

State of Uttarakhand and others.
                                                          ...Respondents

Counsel for the petitioners.        :   Mr. Pankaj Kumar Sharma, the learned
                                        counsel.

Counsel for the respondent nos. 1   :   Mr. J.S. Virk, the learned Deputy
and 2.                                  Advocate General assisted by Mr.
                                        Rakesh Kumar Joshi, the learned Brief
                                        Holder for the State of Uttarakhand.

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

              In this Writ Petition, the petitioners have

prayed for the following relief: -

              "i)  Issue a writ order or direction in the nature
              of Mandamus commanding and directing the
              respondents no.1 & 2 to 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 9 and other family
              members and relatives of petitioner no.1 who are
              not happy with the love marriage of petitioners."


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
 30.08.2022 as per Hindu customs (Copy of the marriage

certificate is annexed as Annexure No. 3 to the writ

petition).



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 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 Kotwali Pathri, 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.

                                  2
 6.         Let a free copy of this order be immediately

handed over to Mr. J.S. Virk, the learned Deputy

Advocate General 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 K. TIWARI, J.

Dt: 09th September, 2022 Rahul