Muskan And Another. ...Petitioners vs State Of Uttarakhand And Others
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Uttarakhand High Court

Muskan And Another. ...Petitioners vs State Of Uttarakhand And Others on 13 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

                               13TH MAY, 2024
        WRIT PETITION (CRL) No. 487 OF 2024
Muskan and another.                                            ...Petitioners

                                    Versus

State of Uttarakhand and others.                           ...Respondents
Counsel for the petitioners.         :    Mr. Kishore Rai, learned counsel.

Counsel for respondent nos. 1 &      :    Mr.   J.S.   Virk,   learned  Deputy
2.                                        Advocate General with Mr. Rakesh
                                          Kumar Joshi, learned Brief 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.

Counsel for the petitioners states that both the

petitioners - Muskan and Kafeel Ahmad are major.

They have attached their Marriage Certificate as

Annexure No. 1. Aadhaar Card of petitioner no. 1 -

Muskan is Annexure No. 2, at Page No. 13, where her

date of birth is 01.01.2003. Aadhaar Card of petitioner

no. 2 - Kafeel Ahmad is at Page No. 15, where his date

of birth is 07.07.2002. After solemnizing marriage,

they have given a representation to the Senior

Superintendent of Police, District Udham Singh Nagar

on 27.04.2024 (Annexure No. 3) to give them

protection, as they have solemnized marriage against

the wishes of their parents.

2. Notice of motion.

3. Mr. J.S. Virk, learned Deputy Advocate

General for the State of Uttarakhand accepts notice on

behalf of respondent nos. 1 & 2.

4. Without expressing any opinion on the merits

of this case, this Writ Petition is being disposed of by

giving directions to the Senior Superintendent of Police,

District Udham Singh Nagar to examine the

representation of the petitioners (Annexure No. 3),

and, if need be, give protection to them, if they are

apprehending any danger from private respondent

no.3.

5. Certified copy of this order be supplied to the

learned counsel for the parties, as per Rules, today

itself.

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

disposed of accordingly.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 13th May, 2024 Rahul