Petitioners vs State Of Uttarakhand And Others
2024 Latest Caselaw 817 UK

Uttarakhand High Court

Petitioners vs State Of Uttarakhand And Others on 1 May, 2024

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL
           HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                             AND
             HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                               01ST MAY, 2024

        WRIT PETITION (CRL) No. 424 OF 2024

Smt. Gajala Praveen and another.
                                                            ...Petitioners

                                   Versus

State of Uttarakhand and others.
                                                         ...Respondents

Counsel for the petitioners.        :   Mr. P.C. Pethshali and Mr. Yogesh
                                        Upadhyay, learned counsel.

Counsel for respondent nos. 1 to    :   Mr. Rakesh Kumar Joshi, learned Brief
3.                                      Holder for the State of Uttarakhand.

JUDGMENT :

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

In this case, the petitioners are seeking

protection. Both of them are present before this

Court. They have placed on record the Nikahnama as

Annexure No. 4, at Page No. 18 of the paper-book, to

show that they have solemnized Nikah on 23.07.2023.

Along with the Writ Petition, they have also placed on

record their Aadhaar Cards as Annexure Nos. 1 & 2. As

per the Aadhaar Card of petitioner no. 1 - Smt. Gajala

Praveen, her date of birth is 14.01.1992, and as per the

Aadhaar Card of petitioner no. 2 - Murtaza, his date of

birth is 01.01.1996. They have also placed on record an Agreement, as Annexure No. 3, to show that

petitioner no. 1 has taken divorce from her first

husband.

2. The petitioners are apprehending threat from

the private respondent nos. 4 to 7. They are seeking

direction to the Senior Superintendent of Police, District

Haridwar to give them protection, as they are

apprehending threat from respondent nos. 4 to 7.

3. Notice of motion.

4. Mr. Rakesh Kumar Joshi, learned Brief Holder

for the State of Uttarakhand accepts notice on behalf of

respondent nos. 1 & 2.

5. Without commenting on the merits of the

case, this Writ Petition is being disposed of by giving

directions to respondent no. 2 - Senior Superintendent

of Police, Haridwar to treat the present Writ Petition as

a representation, and, if need be, give protection to the

petitioners from private respondent nos. 4 to 7.

6. Certified copy of this order be supplied to the

learned counsel for the parties, as per Rules, today

itself.

7. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 01st May, 2024 Rahul