2025:Uhc:11666-Db vs State Of Uttarakhand And Others
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Uttarakhand High Court

2025:Uhc:11666-Db vs State Of Uttarakhand And Others on 31 December, 2025

                                                   2025:UHC:11666-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. 1810              2025
                      31st December, 2025



Sidra and another                             -----------Petitioners

                               Versus

State of Uttarakhand and others            ----------Respondents

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Presence:-
Mr. Kaushal Sah Jagati and Mr. Yogesh Upadhyay, learned
counsel for the petitioners.
Mr. J.S.Virk, learned Deputy Advocate General, assisted by Mr.
Rakesh Joshi, Brief Holder for the State.
----------------------------------------------------------------------

JUDGMENT:

(per Mr. G. Narendar C.J.)

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 faith, and that the petitioners

developed a liking for each other, want to marriage, and

now both the petitioners are living together. Since the

aunt (chachi) of the petitioner no. 2 is against this

marriage, she is giving out threats to kill both the

2025:UHC:11666-DB petitioners. Petitioners submit that they are facing stiff

resistance, and they seriously apprehend threat to their

life and limb from the respondent no.4 who is aunt

(chachi) of the second 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

counsel for the petitioners that petitioners are intend to

marry on 06.01.2026 (marriage invitation card

enclosed). They have already made a representation

before the Senior Superintendent of Police, Udham

Singh Nagar.

4. In that view of the matter, and in view of the

Judgment 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

Kashipur, District Udham Singh Nagar 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

2025:UHC:11666-DB inimically placed towards the 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.) Dated: 31.12.2025 Kaushal