25Th August vs State Of Uttarakhand & Others
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Uttarakhand High Court

25Th August vs State Of Uttarakhand & Others on 25 August, 2025

                                                                      2025:UHC:7523-DB

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

                  WRIT PETITION (CRL) NO. 907 OF 2025
                              25TH AUGUST, 2025
Chailsi & another                                                   .....Petitioners.
                                       Versus

State of Uttarakhand & others                                       ....Respondents.
Counsel for the Petitioners                 :      Mr.   Tajhar       Qayyum,         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

same 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.

3. The documents on record reveal that both the

petitioners are majors, and it is also submitted by the learned 2025:UHC:7523-DB

Brief Holder for the State that the parties have performed their

marriage on 14.08.2025. 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 Manglore,

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

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.)

(SUBHASH UPADHYAY, J.) Dated: 25th August, 2025 NISHANT

NISHANT KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc00ec2b7462b452b326, postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63A055CFD1961690560487E 670C, cn=NISHANT KUMAR Date: 2025.08.26 16:46:24 +05'30'