Varnika And Another ...Petitioners vs State Of Uttarakhand
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Uttarakhand High Court

Varnika And Another ...Petitioners vs State Of Uttarakhand on 8 August, 2025

                                                    2025:UHC:6981-DB

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

      HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                         AND
           HON'BLE SRI JUSTICE ALOK MAHRA

                         08th August, 2025

         WRIT PETITION CRIMINAL No. 868 OF 2025

Varnika and Another                                 ...Petitioners

                               Versus

State of Uttarakhand
and Others                                          ...Respondents


Presence:-
Mr. Mayank Singh, learned counsel for the petitioners.
Mr. J.S. Virk, learned Deputy Advocate General alongwith Mr.
Rakesh Joshi, learned Brief Holder for the State.
----------------------------------------------------------------------

JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

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 the first

petitioner are against this marriage, they are giving out

threats to kill both the petitioners. Petitioners submit

that they are facing stiff resistance, and they seriously

2025:UHC:6981-DB 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 majors, and it is also submitted by the

counsel for the petitioners that the parties have

performed marriage according to Hindu Rites and

Rituals on 16.07.2025 at Shiv Mandir, Kachahri

Compound, Roshanabad, 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

Buggawala, 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 respondents,

and such other persons, who are inimically placed

towards the marriage of the petitioners, and counsel

them, in accordance with law.

2025:UHC:6981-DB

6. The writ petition stands ordered accordingly.

As a sequel thereto, the miscellaneous

petitions, if any pending, shall stand closed.

_______________ G. NARENDAR, C.J.

_______________ ALOK MAHRA, J.

Dt: 08th August, 2025 UJJWAL