Riya And Another vs State Of Uttarakhand And Others
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Uttarakhand High Court

Riya And Another vs State Of Uttarakhand And Others on 29 December, 2025

                                                          2025:UHC:11620-DB


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

                        29TH DECEMBER, 2025
        WRIT PETITION (CRL) No. 1781 OF 2025

Riya and another.
                                                               ...Petitioners
                                   Versus

State of Uttarakhand and others.
                                                           ...Respondents
Counsel for the petitioners.       :   Mr. Bhuwan Bhatt, learned counsel.

Counsel for respondent nos. 1 to   :   Mr. Rakesh Kumar Joshi, learned Brief
3.                                     Holder for the State of Uttarakhand.

JUDGMENT :

(per Sri G. Narendar, C.J.) Heard learned counsels for the petitioners, and

the learned Brief Holder for the State of Uttarakhand.

2. It is submitted that both the petitioners belong

to the same community, 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

2025:UHC:11620-DB

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 major, and it is also submitted by the

learned Brief Holder for the State that the parties have

performed their marriage on 27.11.2025, which fact is

also evident from the certificate dated 27.11.2025

produced as Annexure No. 3 to the Writ 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 v. State of U.P. and another 1, the petitioners

have made out a case for grant of protection.

5. The Station House Officer, Police Station -

Ranipur, 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.

(2006) 5 SCC 475

2025:UHC:11620-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.

___________________ SUBHASH UPADHYAY, J.

Dt: 29th December, 2025 Rahul

RAHUL UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3 e66e61bf4c848741983ed8c39e4145cf1dab

PRAJAPATI , postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8 A192FCAD15C390A1AAD7B39857D2540AE 4C28A4898, cn=RAHUL PRAJAPATI Date: 2025.12.31 11:06:23 +05'30'