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Uttarakhand High Court
St December vs State Of Uttarakhand And Others on 1 December, 2025
2025:UHC:10695-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
AND
THE HON'BLE SRI JUSTICE SUBHASH UPADHYAY
WRIT PETITION (CRIMINAL) NO. 1557 OF 2025
1ST DECEMBER, 2025
Khushbu and another ...... Petitioners
Versus
State of Uttarakhand and others ...... Respondents
Counsel for the petitioners : Mr. Vikas Kumar Guglani, learned
counsel
Counsel for the respondents : Mr. J.S. Virk, learned Deputy
Advocate General with Mr. Rakesh
Kumar Joshi, learned Brief Holder for
the State of Uttarakhand /
respondent Nos. 1 and 2
The Court made the following:
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 religion and that they developed a liking for
each other, which has culminated into marriage, and now
both the petitioners are living together. Since the family
2025:UHC:10695-DB
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 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 submitted by the counsel
for the petitioners that the parties have solemnized
marriage on 23.11.2025, as per Hindu rites and rituals at
Prachin Vanshakti Mandir, Pantnagar SIDCUL, District
Udham Singh Nagar, which fact is also evident from the
marriage photographs enclosed as Annexure-1 to the
petition. Copies of Aadhaar Cards of both the petitioners
are also enclosed as Annexure-2 to the petition.
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 Kichha,
District Udham Singh Nagar is directed to assess the
threat, if any, to the life and limb of the petitioners, and
2025:UHC:10695-DB
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) As a sequel thereto, the miscellaneous petitions,
if any pending, shall stand closed.
________________
G. NARENDAR, C.J.
_________________
SUBHASH UPADHYAY, J.
Dt: 1ST DECEMBER, 2025
Negi
HIMANS
DN: c=IN, o=HIGH COURT OF
UTTARAKHAND, ou=HIGH COURT OF
UTTARAKHAND,
2.5.4.20=bb3b60774012c1ef1dae20d13aaf
116e73351fdaf6878326386908a7f90d5757,
HU NEGI
postalCode=263001, st=UTTARAKHAND,
serialNumber=75BD9D0FB7F4A80990FC51
A722A6BC552D470EB4FD2F88DDF7C18DB
2A1524A4D, cn=HIMANSHU NEGI
Date: 2025.12.02 10:55:16 +05'30'
