Vipin Sanghi, CJ
1. In this petition, the petitioners have prayed for the following reliefs :-
“i) To issue a writ order or direction in the nature of mandamus directing the respondent no. 1 & 2 to give police protection to the
petitioners so that they may live their marital life peacefully and liberty of the petitioners may be secured.
ii) Issue a writ, order or direction which this Hon’ble Court may deem fit and proper under the facts and circumstances of the case.â€
2. In the present case, both the petitioners belong to the same faith and are major. Both the petitioners were in love and they wanted to marry each
other. So they have solemnized their marriage on 20.10.2022 as per Hindu customs.
3. The learned counsel for the petitioners submits that the petitioners have already made representations on 31.10.2022 and 05.11.2022 before the
Senior Superintendent of Police, District Udham Singh Nagar and Station House Officer, Bazpur, District Udham Singh Nagar, respectively, for
protecting their lives, copies whereof are annexed as Annexure No. 3 to this Writ Petition, but nothing has been done as yet. Having been left with no
other remedy, the petitioners have filed the present Writ Petition.
4. In that view of the matter, we hereby dispose of the writ petition by directing the Senior Superintendent of Police, District Udham Singh Nagar-
respondent no. 1 to take a decision on the representation of the petitioners (Annexure No. 3) within 30 days from today. The Senior Superintendent of
Police, District Udham Singh Nagar shall take information and intelligence from the concerned SHO during the course of action whether further police
protection is required or not. In the interregnum, the SHO, Police Station Bazpur, District Udham Singh Nagar-respondent no. 2 shall provide
necessary police protection for protecting the lives and liberty of the petitioners.
5. In sequel thereto, pending application, if any, also stands disposed of.
6. Let a free copy of this order be immediately handed over to Mr. R.K. Joshi, the learned Brief Holder for the State of Uttarakhand, for early
compliance.
7. Urgent copy of this order be supplied to the learned counsel for the parties, during the course of the day, as per Rules.
