Unknown vs State Of Uttarakhand And Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 29 August, 2025

                                                                 2025:UHC:7713-DB

HIGH COURT OF UTTARAKHAND AT NAINITAL

       HON'BLE THE CHIEF JUSTICE SRI G.NARENDAR
                                        AND
         HON'BLE SRI JUSTICE SUBHASH UPADHYAY
            Writ Petition Criminal No. 884 of 2025
                              29th August, 2025


Saniya & Another                                                 ----Petitioners
                                      Versus

State Of Uttarakhand and others                               ----Respondents

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Presence:-
Mr. Kaushal Sah Jagati, Advocate for the petitioners
Mr. J.S. Virk, Deputy Advocate General with Mr. Rakesh Joshi, Brief Holder for the
State.
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JUDGMENT:

(per Mr. Subhash Upadhyay, J.)

Petitioners as well as parents of petitioner

no.2, namely, Shri Jitendra Kumar and Smt. Pana Devi

are also present.

2. Heard learned counsel for the petitioners and

learned Deputy Advocate General for the State of

Uttarakhand.

3. It is submitted that both the petitioners belong to

different religions; that petitioner No. 1 is a Muslim by

religion and petitioner No. 2 is a Hindu; that the petitioners

wish to marry with each other, but due to their different

religions the respondent nos.4 to 6 and other family

members of petitioner no.1 are against the marriage and

2025:UHC:7713-DB

are giving out threats to them for dire consequences. It is

further submitted that both the petitioners are major.

4. Learned Deputy Advocate General submits that

the petitioners are major; they belong to different religions

and are in a live-in relationship, thus, the State is under

obligation to ensure that no harm is caused to the

petitioners by private respondents.

4. The said submission is placed on record.

5. Accordingly, we direct the Station House Officer,

Police Station Sitarganj, District Udham Singh Nagar 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 relationship of the petitioners, and

counsel them, in accordance with law.

6. The writ petition stands ordered accordingly.

As a sequel thereto, the miscellaneous petitions,

if any pending, shall stand closed.

(G. NARENDAR, C.J.)

(Subhash Upadhyay, J.) Dated: 29.08.2025 Rajni

RAJINI DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=97cfa6e4cbd49c07b876db48448 ac3701a9ae475a2547e4b7f1d9b1f17d013

GUSAIN 42, postalCode=263001, st=UTTARAKHAND, serialNumber=8D039BC77BD1A2222B4D F4FC80D4557562F95BEBA013F530616A1 58A0A878BD8, cn=RAJINI GUSAIN Date: 2025.09.02 13:03:07 +05'30' 2025:UHC:7713-DB