Noor Bano And Another ... vs State Of Uttarakhand And Others
2024 Latest Caselaw 372 UK

Uttarakhand High Court

Noor Bano And Another ... vs State Of Uttarakhand And Others on 18 March, 2024

         HIGH COURT OF UTTARAKHAND AT
                   NAINITAL

     HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                       AND
       HON'BLE SRI JUSTICE PANKAJ PUROHIT

                      18TH MARCH, 2024

                   WPCRL No.274 of 2024

Noor Bano and Another                              ........Petitioners

                               Versus

State of Uttarakhand and others                 ........Respondents


Counsel for the petitioners.                 :Mr. Kaushal Sah
                                             Jagati, learned counsel

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

JUDGMENT:

(per Ms. Ritu Bahri, C.J.)

Both the parties are present in Court today.

2. As per their affidavits given, they both are major. They have solemnized marriage against the wishes of their parents and now they are apprehending threat from their parents. They are seeking protection.

3. Notice of motion.

4. Mr. J.S. Virk, learned Deputy Advocate General, accepts notice on behalf of the State.

5. Respondent no.2-Senior Superintendent of Police, Udham Singh Nagar will examine this writ petition as a representation and give protection to the

petitioners, in case they have any threat from respondent nos.4 to 7.

6. The present writ petition stands disposed-off accordingly.

7. Let a certified copy of this order be given to the parties, today itself, as per Rules.

_____________ RITU BAHRI, C.J.

________________ PANKAJ PUROHIT, J.

Dt: 18TH March, 2024 UU/SK