Uttarakhand High Court
Unknown vs State Of Uttarakhand And Others on 1 August, 2025
2025:UHC:6798-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
AND
THE HON'BLE JUSTICE MR. ALOK MAHRA
Writ Petition (Criminal) No. 829 of 2025
1st August, 2025
Saniya Parveen and Another --Petitioners
Versus
State Of Uttarakhand and Others --Respondents
----------------------------------------------------------------------
Presence:-
Ms. Manju Bahuguna, learned counsel for the petitioners.
Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh
Joshi, learned Brief Holder for the State.
----------------------------------------------------------------------
JUDGMENT:
(per Mr. G. Narendar, C.J.)
Heard learned counsel for the petitioners and
learned Deputy Advocate General for the State of
Uttarakhand.
2. It is submitted that both the petitioners
belong to the same faith, and that the petitioners
developed a liking for each other, which has ended in
marriage, and now both the petitioners are living
together. Since the family members of petitioner no.1
are against this marriage, they are giving out threats to
2025:UHC:6798-DB
kill both the petitioners. Petitioners submit that they are
facing stiff resistance, and they seriously apprehend
threat to their life and limb from the family members of
the first petitioner, and hence they are before this Court
praying for protection.
3. The documents on record reveal that both the
petitioners are major, and it is also submitted by the
learned counsel for the petitioners that the parties have
performed marriage according to Muslim Rites and
Rituals on 20.07.2025 at Mohalla Nai Basti Jaspur,
District Udham Singh Nagar.
4. In that view of the matter, and in view of the
ruling of the Hon'ble Supreme Court in the case of Lata
Singh Vs State of U.P. and another, (2006) 5 SCC
475, the petitioners have made out a case for grant of
protection.
5. The Station House Officer, Police Station
Jaspur, District Udham Singh Nagar is directed to
assess the threat, if any, to the life and limb of the
petitioners, and provide necessary protection, if it is
found that there is a threat to the life and limb of the
petitioners. The SHO is further directed to summon the
2025:UHC:6798-DB
private respondents, and such other persons, who are
inimically placed towards the marriage of the
petitioners, and counsel them, in accordance with law.
6. The writ petition stands ordered accordingly.
(G. NARENDAR, C.J.)
(ALOK MAHRA, J.)
Dated: 01.08.2025
BS
DN: c=IN, o=HIGH COURT OF UTTARAKHAND,
2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c02fe
BALWANT SINGH 2eacbf28cdf4ba7ce8640c5820, postalCode=263001,
st=UTTARAKHAND,
serialNumber=04E141DF4614F9A4D5F48346EB553DE
5185F418755DC00A7A13C14A680C3FA90,
cn=BALWANT SINGH
Date: 2025.08.02 17:29:22 +05'30'
