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Uttarakhand High Court

WPCRL/965/2022 on 20 May, 2022

Author: S.K. Mishra

Bench: S.K. Mishra

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      20.05.2022                        WPCRL No. 965 of 2022
                                        Shri S.K. Mishra, ACJ.
                                        Shri Alok Kumar Verma, J.

Mr. Dharmesh Kumar, learned counsel for the petitioners.

Mr. J. S. Virk, learned Deputy Advocate General for the State.

Heard learned counsel for the parties.

In this case, both the petitioners are major and belong to same faith and caste. They were in love, so they decided to marry and accordingly, they got their marriage solemnized on 10.01.2021. Copy of the marriage registration certificate is annexed as Annexure no. 3 to the writ petition. After the marriage, the petitioners were peacefully living together, to which respondent nos. 4 to 6 and other relatives of the petitioner no.1 objected and threatened them to kill.

In this regard, petitioner no. 1 has filed a representation on 30.04.2022 before the Senior Superintendent of Police, Haridwar and Station House Officer, Pathri, District Haridwar also in order to save their life but before the SSP, Haridwar could take any action, petitioners approach this Court.

In that view of the matter, we hereby dispose of the writ petition by directing the Senior Superintendent of Police, Haridwar to take a decision whether to continue the police protection provided to the petitioners by this Court today, in view of the threat perception to the petitioners within 30 days from today.

The Senior Superintendent of Police, Haridwar shall take information and intelligence from Station House Officer concerned while deciding the course of action. Till the decision is taken by the Senior Superintendent of Police, Haridwar, the Station House Officer, Police Station - Pathri, District Haridwar shall provide adequate protection to the petitioners.

Petition stands disposed of accordingly.

Let a free certified copy of this order be supplied to the Deputy Advocate General during the course of the day for early compliance.

Urgent copy of this order be supplied to the learned counsel for the parties, as per Rules during course of the day.

(Alok Kumar Verma, J.) (S.K. Mishra, ACJ.) 20.05.2022 JKJ/Pant