KAJAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition under Article 226 of the Constitution of India, the petitioners seek issuance of a writ in the nature of mandamus commanding and directing respondent nos. 1, 2 and 3 to provide adequate security and protection to the petitioners and to ensure that respondent nos. 4 to 7 do not harass, threaten, or cause any interference in the life and liberty of the petitioners in any manner whatsoever.

(2.) Heard learned counsel for the petitioners and learned counsel for the State of Uttarakhand.

(3.) It is submitted that both the petitioners belong to the same faith and are in a consensual love relationship. Pursuant thereto, they intend to solemnize their marriage of their own free will. It is further submitted that the family members of petitioner no. 1 are opposed to the said relationship and proposed marriage and are allegedly extending threats, including threats to their lives. The petitioners submit that they are facing continuous pressure and intimidation and have a genuine and reasonable apprehension of danger to their life and liberty at the hands of the private respondents. In these circumstances, the petitioners have approached this Court seeking protection.