WPCRL/248/2023
2023 Latest Caselaw 837 UK

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

                WRIT PETITION (CRL) NO. 248 of 2023
                              27TH MARCH, 2023
BETWEEN:
Prerna & another                                              .....Petitioners.
And
State of Uttarakhand & others                                 ....Respondents.

Counsel for the Petitioners : Mr. Pranav Singh, learned counsel.

Counsel for the State : Mr. J.S. Virk, learned Deputy Advocate General with Mr. R.K.

Joshi, learned Brief Holder.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

The petitioners have preferred the present writ

petition to seek a direction to the State to provide them

protection from respondent nos.4 to 12, who are the relatives

of the petitioners on the ground that they are not happy with

the marriage of the petitioners. On 10.02.2023, this Court

had granted protection to the petitioners.

2. Mr. Virk states that said order has been

implemented and they are living peacefully.

3. We dispose of this writ petition is the aforesaid

light.

4. The State shall continue to make an assessment of

the threat perceived by the petitioners from respondent nos.4

to 12 and to provide adequate protection to them for their

safety as is considered necessary.

5. Respondent no.3 shall call respondent nos.4 to 12

to the police station, and counsel them not to take law into

their own hands.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 27th March, 2023 Neha