Petitioners vs State Of Uttarakhand And Others
2024 Latest Caselaw 818 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. 423 OF 2024

Smt. Shambhavi Yadav and another.
                                                               ...Petitioners

                                   Versus

State of Uttarakhand and others.
                                                            ...Respondents

Counsel for the petitioners.           :   Mr. Mohd. Umar and Mr. Zakir Ali,
                                           learned counsel.

Counsel for respondent nos. 1 &        :   Mr. Rakesh Kumar Joshi, learned Brief
2.                                         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 Marriage Certificate as,

Annexure No. 2, at Page Nos. 18 & 19 of the paper-

book, to show that they have solemnized their marriage

on 15.04.2024, which has been registered on

22.04.2024. Along with the Writ Petition, they have

also placed on record their Aadhaar Cards as Annexure

No. 1. As per the Aadhaar Card of petitioner no. 1 -

Smt. Shambhavi Yadav, her date of birth is 18.11.2005, and as per the Aadhaar Card of petitioner

no. 2 - Akash Saini, his date of birth is 31.12.2001.

2. The petitioners are apprehending threat from

the private respondent nos. 3 to 5. They need

protection from respondent nos. 3 to 5, who are the

family members of petitioner no. 1 - Smt. Shambhavi

Yadav. A representation in this regard has also been

given to the SHO, Kotwali, Kashipur, District Udham

Singh Nagar, and Senior Superintendent of Police,

District Udham Singh Nagar on 27.04.2024 (Annexure

No. 3).

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 nos. 1 & 2 to look into the

representation of the petitioners, and, if need be, give

protection to the petitioners, if they are apprehending

any danger from private respondent nos. 3 to 5.

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