Uttarakhand High Court
WPCRL/257/2026 on 5 February, 2026
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D/25 WPCRL No.257 of 2026
Hon'ble Siddhartha Sah, J.
Mr. Harshpal Sekhon, Advocate for the petitioners appeared through video conferencing.
Mr. Rakesh Negi, Brief Holder for the State/respondent nos.1, 2 and 3. The petitioners, duly identified by their counsel are present in person before the Court.
On an interaction by the Court they have stated that they are from different religions and they wants to get married and there is an imminent threat to them. It has been stated in the petition that the petitioner no.1 is an unmarried girl and in love with petitioner no.2 and wants to marry him, but the family members of the petitioner no.1 are against their marriage because the petitioner no.1 belongs to another religion than the petitioner no.2. It has further been stated that the petitioner nos.1 and 2 are major; they want to get married as per Special Marriage Act, 1954. It is also stated that both the petitioners have eloped, therefore, the family members of the petitioner no.1 are searching the petitioners and are giving threats for dire consequences, if marriage is solemnized between the petitioners.
In para 15 of the petition, it has been stated that the petitioner no.1 has given a representation dated 04.02.2026 to the SSP, District Udham Singh Nagar for grant of adequate protection.
Learned Counsel for the State does not deny the averments as made in the writ petition.
In such view of the matter, the interim relief application deserves to be allowed. Interim Relief Application is allowed. The respondent nos.2 and 3 are directed to provide adequate security to the petitioners. Issue notices to the respondent nos.4 and
5. Steps to be taken within four days. Learned counsel for the State prays for and is granted four weeks' time to file counter affidavit.
List on 11.03.2023.
The Urgency Application (IA) No.1 of 2026 and Interim Relief Application (IA) No.2 of 2026 are disposed of accordingly.
(Siddhartha Sah, J.) Vacation Judge 05.02.2026 Sanjay