Unknown vs State Of Uttarakhand And Others
2025 Latest Caselaw 1458 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 1 August, 2025

                                                      2025:UHC:6799-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. 830 of 2025
                           1st August, 2025


  Julie and Another                                    --Petitioners

                                 Versus

  State Of Uttarakhand and Others                    --Respondents
  ----------------------------------------------------------------------
  Presence:-
  Mr. Faizan Ali, 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

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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 on 16.06.2025 at Dheer Mazra

Hallu Mazra, Bhagwanpur, District Haridwar.

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

Bhagwanpur, District Haridwar 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 private respondent,

and such other persons, who are inimically placed

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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

BALWANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c 02fe2eacbf28cdf4ba7ce8640c5820,

SINGH postalCode=263001, st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F48346EB55 3DE5185F418755DC00A7A13C14A680C3FA90, cn=BALWANT SINGH Date: 2025.08.02 17:29:48 +05'30'