GUNJAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of this writ petition under Article 226 of the Constitution of India, the petitioners have prayed for issuing a writ in the nature of mandamus directing the respondent Nos. 1 to 3 for providing necessary and adequate protection to them in order to safeguard their life and liberty.

(2.) Heard Sri Mohd. Azim, learned counsel for the petitioners, Sri S.S. Adhikari, learned A.G.A. for the State/respondent nos. 1 to 3 and perused the material available before us.

(3.) It reveals from the writ petition that the petitioners are major and they got married on 13.05.2010 before the Special Marriage Officer, Kashipur Distt: U.S. Nagar. The copy of marriage certificate issued by Marriage Officer, Kashipur has been annexed as annexure No.2 to the writ petition. Respondent no.4, who is the father of petitioner no.1, could not relish this marriage and he became annoyed. Therefore, he has been creating all sorts of hindrance in the peaceful life of the petitioners. Hence, this writ petition.