8Th August vs State Of Uttarakhand & Others
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Uttarakhand High Court

8Th August vs State Of Uttarakhand & Others on 18 August, 2025

                                                                  2025:UHC:7262-DB

               IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                    HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                          AND
                          HON'BLE SRI JUSTICE ALOK MAHRA

                  WRIT PETITION (CRL) NO. 887 OF 2025
                              18TH AUGUST, 2025
Busra & another                                                .....Petitioners.
                                       Versus

State of Uttarakhand & others                                  ....Respondents.
Counsel for the Petitioners                :      Mr. Susheel, learned counsel holding
                                                  brief of Mr. Gaurav Singh, learned
                                                  counsel.

Counsel for the State                      :      Mr.   R.K.   Joshi,   learned   Brief
                                                  Holder.

The Court made the following:
JUDGMENT:

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

Heard learned counsel for the petitioners, and learned

Brief Holder for the State of Uttarakhand.

2. It is submitted that both the petitioners belong to the

different religion, 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 and

others relatives 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

apprehend threat to their life and limb from the family and other

relatives of the first petitioner, and hence they are before this

Court praying for protection.

2025:UHC:7262-DB

3. The documents on record reveal that both the

petitioners are majors, and it is also submitted by the learned

Brief Holder for the State that the parties have performed their

marriage on 29.07.2025. The petitioners have also placed on

record marriage certificate as Annexure-1.

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 v. 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

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.

7. Pending application, if any, also stands disposed of.

(G. NARENDAR, C.J.)

(ALOK MAHRA, J.) Dated: 18th August, 2025 NISHANT NISHANT

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

2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc00e

KUMAR c2b7462b452b326, postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63A0 55CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2025.08.19 17:57:59 +05'30'