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Judgment
Petitioners have approached this Court seeking a direction to respondent nos.2 & 3 to provide adequate police protection to the petitioners from respondent no.4, so that they may live their marital life peacefully.
It is submitted that both the petitioners belong to the same faith, and that the petitioners developed a liking for each other, which has ended in marriage, and now both the petitioners are living together. Since respondent no.4, who is brother of petitioner on.1, is against this marriage, he is giving out threats to kill both the petitioners. Petitioners submit that they are facing stiff resistance, and they seriously apprehend threat to their life and limb from the respondent no.4, and hence they are before this Court praying for protection. It is further submitted that the petitioners are residing together as husband and wife.
The documents on record reveal that both the petitioners are majors, and it is also submitted by the counsel for the petitioners that the parties have performed their marriage as per Hindu Rites and Rituals on 03.08.2026 at Shiv Mandir, Society Road, Laksar, District Haridwar.
In that view of the matter, and in view of the ruling of the Hon’ble Supreme Court in the case of Lata Singh Vs State of U.P. and another, (2006) 5 SCC 475, the petitioners have made out a case for grant of protection.
The Station House Officer, Police Station Khanpur, District Haridwar is directed to assess the threat, if any, to the life and limb of the petitioners, and provide necessary protection, if it is found that there is a threat to the life and limb of the petitioners. The S.H.O. is further directed to summon the private respondent, and such other persons, who are inimically placed towards the marriage of the petitioners, and counsel them, in accordance with law.
The writ petition stands ordered accordingly.