AMIT RANJAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY way of this writ petition under Section 226 of the Constitution of India, the petitioners have sought the relief for issuing a writ in the nature of mandamus directing the respondent Nos. 1 and 2 to provide the protection in order to save their life and liberty.

(2.) AS per the petition, the petitioner No. 2 Sneha Chaudhary, who is major and aged about 24 years, who left her parental house of her own freewill and married with petitioner No. 1 Amit Ranjan as per Hindu Rites at Arya Samaj, 2164, Jamuna Bazar, Delhi on 26.06.2009. The certificate of the marriage has been annexed as annexure No. 1 to the writ petition. The respondent Nos. 3 to 9 who are the relatives of petitioner No. 2 Sneha Chaudhary became annoyed on account of this marriage of the petitioners and now threaten the petitioners for dire consequences, which has made the life of the petitioners miserable. Hence, this writ petition.

(3.) HOWEVER, we direct the respondent No. 1 S.S.P., Dehradun to assess the situation at the spot after receiving any representation from the petitioners in this regard and thereafter shall do the needful keeping in view the prevailing circumstances.