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Delhi High Court
Chandni & Anr vs The State Of Nct Of Delhi & Ors on 11 February, 2026
$~83
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 11.02.2026
+ W.P.(CRL) 497/2026
CHANDNI & ANR. .....Petitioners
Through: Ms. Muskan Mahajan, Advocate with
Petitioners in person.
versus
THE STATE OF NCT OF DELHI & ORS. .....Respondents
Through: Mr. Anand V. Khatri, ASC for R-1
and R-2 with SI Vivek Gautam, PS
Badarpur and SI Satish Kumar and
HC Ravi Kant, PS Prashant Vihar.
Respondent no.3 in person.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. Petitioners, who got married against wishes of father of petitioner
no.1 have filed this petition seeking directions to the local police to provide
them protection.
2. Learned ASC appearing on behalf of police authorities Respondents
no.1 and 2 accepts notice.
3. Respondent no.3, identified by SI Satish of PS Prashant Vihar also
accepts notice.
W.P.(CRL) 497/2026 Page 1 of 2 pages
DN: c=IN, o=HIGH COURT OF DELHI,
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
15570996b40f80cbd2eee60402c487965ff
801e26fa, cn=GIRISH KATHPALIA
Digitally Signed Date: 2026.02.11 17:48:05 -08'00'
By:NEETU N NAIR
Signing Date:11.02.2026
17:59:13
4. Keeping in mind nature of the dispute, I spoke with the parties in
Hindi. Both petitioners are major in age, so competent to take their personal
decisions. Petitioner no.1 states that she voluntarily got married with
petitioner no.2 and now they are happily living together. Respondent no.3,
father of petitioner no.1 submits that he does not approve of marital relation
between the petitioners but assures that he does not intend to cause any harm
to the petitioners. Having spoken with the parties, it appears that respondent
no.3 is genuinely heartbroken with this marriage but his assurance not to
cause any harm to the petitioners does not sound unbelievable.
5. The Registry is directed to redact names and addresses of petitioners
from all places in record to ensure their safety.
6. From the residential area of the petitioners, SI Vivek Gautam has
appeared and has already provided to the petitioners mobile phone numbers
of the beat constable, whom they can call up at the time of distress.
Additionally, the SHO concerned shall keep a watch on the petitioners so
that no harm is caused to them.
7. Accordingly, the petition stands disposed of.
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec4556
9af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570
996b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.02.11 17:47:52 -08'00'
GIRISH KATHPALIA
(JUDGE)
FEBRUARY 11, 2026/dr
W.P.(CRL) 497/2026 Page 2 of 2 pages
