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Judgment
Hon’ble Pankaj Purohit, J.
Petitioners have filed present writ petition seeking protection from respondent nos.1 and 2 by providing adequate security of life and liberty to them.
It is case of petitioners that they are major and have solemnized marriage on their own free will in Arya Samaj Sanatan Vaidik Sanskar Trust, Delhi on 11.03.2026, but their marriage has yet not been registered.
It is contended by learned counsel for the petitioners that petitioners are married on their own free will but parents of petitioner no.1 are not happy with their marriage and are threatening them with life.
Petitioners have moved a joint application/representation on 04.10.2026 by post to Senior Superintendent of Police, Udham Singh Nagar for seeking protection which was delivered to him on 05.10.2026.
Learned counsel for the petitioners submits that despite the said representation no protection was granted to them.
Accordingly writ petition stands disposed of with a direction to respondent no.1-Senior Superintendent of Police, Udham Singh Nagar to consider petitioner’s representation and if requires adequate protection be provided to them from respondent nos.3 and 4 within 24 hours from passing of this order.