Neelu Saini And Another ...... ... vs State Of Uttarakhand & Others
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Uttarakhand High Court

Neelu Saini And Another ...... ... vs State Of Uttarakhand & Others on 2 May, 2024

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

          WRIT PETITION (CRIMINAL) NO. 430 OF 2024

                              2ND MAY, 2024

Neelu Saini and another                      ......            Petitioners

Versus

State of Uttarakhand & others               ......             Respondents

Counsel for the petitioners      :   Mr. Dheeraj Joshi, learned counsel

Counsel for the respondent       :   Mr. J.S. Virk, learned Deputy
                                     Advocate General with Mr. Rakesh
                                     Kumar Joshi, learned Brief Holder
                                     for the State


The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

The petitioners have approached this Court

seeking protection as they have solemnized marriage

against the wishes of family members of petitioner No. 1

Neelu Saini.

2) Petitioners have placed on record a receipt of

marriage (Annexure No. 3) from a temple at Kashipur,

District Udham Singh Nagar. The Aadhaar cards of both

the petitioners have also been placed on record as

Annexure No. 1. As per Aadhaar card, as well as the

progress report of petitioner No. 1 (also annexed with

Annexure No. 1) for Academic Session 2018-19, in respect

of Class VIII, her date of birth is recorded as 23.08.2005 in

both the documents.

3) Petitioner No. 1 Neelu Saini is a major, and as

per the affidavits filed by both the petitioners, they are

apprehending treat to their life and liberty from the hands

of respondent Nos. 3 to 6. According to the petitioners, a

representation (Annexure No. 4) has been given to the

Senior Superintendent of Police, Udham Singh Nagar on

01.05.2024 to this effect.

4) In view of the above, this writ petition is being

disposed of giving a direction to respondent No. 1 - Senior

Superintendent of Police, Udham Singh Nagar to look into

the representation dated 01.05.2024 (Annexure No. 4 to

the writ petition) to give necessary protection to the

petitioners, in case, they are facing threats from

respondent Nos. 3 to 6.

5) The writ petition stands disposed of accordingly.

6) Let copy of this order be supplied to counsel for

the parties today itself as per rules.

_______________ RITU BAHRI, C.J.

________________ RAKESH THAPLIYAL, J.

Dt: 2ND MAY, 2024 Negi