Smt. Manisha And Another vs State Of Uttarakhand And Others
2025 Latest Caselaw 6578 UK

Uttarakhand High Court

Smt. Manisha And Another vs State Of Uttarakhand And Others on 29 December, 2025

                                                           2025:UHC:11619-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. 1780 OF 2025

Smt. Manisha and another.
                                                                ...Petitioners
                                   Versus

State of Uttarakhand and others.
                                                            ...Respondents
Counsel for the petitioners.       :   Mr. R.P. Singh, 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:11619-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 10.03.2023, which fact is

also evident from the certificate issued by the Office of

the Registrar Compulsory Registration of Marriages

Laksar, Haridwar, Uttarakhand dated 12.05.2023,

produced as Annexure No. 6 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 -

Khanpur, 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

(2006) 5 SCC 475

2025:UHC:11619-DB

marriage 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.

Dt: 29th December, 2025 Rahul

RAHUL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3e66e 61bf4c848741983ed8c39e4145cf1dab,

PRAJAPATI postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A192 FCAD15C390A1AAD7B39857D2540AE4C28A489 8, cn=RAHUL PRAJAPATI Date: 2025.12.31 11:05:54 +05'30'