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Judgment
Raghvendra Singh Chauhan, CJ
The petitioners have filed this writ petition, inter alia on the ground that, despite the fact that both of them are major, in spite of the fact that they got married with each other on 21.04.2019 at Shiv Mandir, Shakti Nagar, Laksar, Tehsil Laksar, District Haridwar, both the petitioners are being threatened by the parents and the brothers of the petitioner no. 2 — Ms. Kiran Lata. Therefore, both the petitioners seek police protection for their life and for their property.
Considering the fact that both the petitioners are major, considering the fact that both are happily married, considering the fact that they perceive threat from the family members of petitioner no. 2, the Senior Superintendent of Police, Haridwar and the Station House Officer, Police Station Manglour, District Haridwar are directed to provide police protection to the petitioners immediately. They are further directed to take action against the respondent nos. 4 to 8, in case, any complaint is filed by either of the petitioners with regard to their threats or the potential attack on them.
With these directions, the writ petition stands disposed of.