Neha Verma And Another vs State Of Uttarakhand And Others
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Uttarakhand High Court

Neha Verma And Another vs State Of Uttarakhand And Others on 30 September, 2024

                                                            2024:UHC:7216-DB


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

                        30TH SEPTEMBER, 2024
        WRIT PETITION (CRL) No. 1079 OF 2024

Neha Verma and another.
                                                               ...Petitioners
                                    Versus

State of Uttarakhand and others.
                                                            ...Respondents
Counsel for the petitioners.        :   Ms. Gyanmati Kushwaha and Amit
                                        Satyawali, learned counsel.

Counsel for respondent nos. 1 to    :   Mr. K.S. Bora, learned Deputy
3.                                      Advocate General with Mr. J.P.
                                        Kandpal, learned Brief Holder for the
                                        State of Uttarakhand.
JUDGMENT :

(per Ms. Ritu Bahri, C.J.) Both the parties are present in Court today. As

per Aadhaar Card of Neha Verma - Annexure No. 1, her

date of birth is 15.08.2003. As per the Aadhaar Card of

Vishal Thapa, his date of birth is 12.02.2000. As per

Annexure No. 2 - Secondary School Examination

Certificate, the date of birth of Neha Verma is

15.08.2003. As per the Birth Certificate of Vishal Thapa

- Annexure No. 3, his date of birth is 12.02.2001. Both

the petitioners are major. Annexure No. 4 is the

Marriage Certificate issued by the Arya Samaj, Rudrapur,

Uttarakhand, where signatures of witnesses is also there.

As per this Certificate, the marriage of the petitioners was

solemnized on 27.09.2024. The petitioners are

2024:UHC:7216-DB

apprehending threat from respondent nos. 4 & 5. A

detailed representation has also been made by the

petitioners - Annexure No. 5 dated 28.09.2024 to the

SHO, Pantnagar, District Udham Singh Nagar.

2. Notice of Motion.

3. Mr. K.S. Bora, 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 the case, this Writ Petition, at this stage, is being

disposed of by giving directions to respondent no. 3 to

look into the representation made by the petitioners -

Annexure No. 5 dated 28.09.2024, with regard to the

threat perception to the petitioners from respondent nos.

4 & 5, and take appropriate steps in accordance with law.

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

disposed of accordingly.

6. Certified copy of this order be given to the

learned counsel for the parties, as per Rules, today itself.

______________ RITU BAHRI, C.J.

_________________ PANKAJ PUROHIT, J.

Dt: 30th September, 2024 Rahul

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=aa4fa3bee6691397758b14516ed3e66e61bf4c848741983ed8c 39e4145cf1dab, postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A192FCAD15C390A1AAD7B

39857D2540AE4C28A4898, cn=RAHUL PRAJAPATI Date: 2024.09.30 12:35:53 +05'30'