Uttarakhand High Court
30Th July vs State Of Uttarakhand & Others on 30 July, 2025
2025:UHC:6652-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
AND
THE HON'BLE SRI JUSTICE ALOK MAHRA
WRIT PETITION (CRIMINAL) NO. 819 OF 2025
30TH JULY, 2025
Priyanka & another ...... Petitioners
Versus
State of Uttarakhand & others ...... Respondents
Counsel for the petitioners : Mr. Ravindra S. Rawat, learned
counsel
Counsel for the respondents : Mr. B.N. Molakhi, learned Deputy
Advocate General 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, but their castes are different, and
that the petitioners developed a liking for each other,
which has culminated into marriage, and now both the
2025:UHC:6652-DB
petitioners are living together. Since the family members
and other relatives of the first petitioner are against this
inter-caste 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 12.11.2024 at Manglaur, Roorkee, District
Haridwar. It is further submitted that the parties have got
their marriage registered under the Uniform Civil Code,
Uttarakhand, 2024 before the Sub Registrar, Registration
of Marriage, Laksar, District Haridwar on 25.07.2025,
copy of marriage registration certificate is enclosed as
Annexure-1 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.
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5) The Station House Officer, Police Station
Mangalore, 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.
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.
____________
ALOK MAHRA, J.
Dt: 30TH JULY, 2025
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Date: 2025.07.31 11:42:03 +05'30'
