Simran Rani And Another vs State Of Uttarakhand And Others
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Uttarakhand High Court

Simran Rani And Another vs State Of Uttarakhand And Others on 3 July, 2025

                                                           2025:UHC:5670-DB


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

                               03RD JULY, 2025
         WRIT PETITION (CRL) No. 702 OF 2025

Simran Rani and another.
                                                               ...Petitioners
                                   Versus

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

Counsel for respondent nos. 1 to   :   Mr. Vasvanand Maulkahi, learned
3.                                     Deputy Advocate General with Mr.
                                       Rakesh Kumar Joshi, learned Brief
                                       Holder for the State of Uttarakhand.

JUDGMENT :

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

the learned DAG 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 second 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 and other relatives of the second

2025:UHC:5670-DB

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 DAG for the State that the parties have

performed their marriage on 30.06.2025, which fact is

also evident from the Marriage Certificate 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 -

Bazpur, District Udham Singh Nagar (respondent no. 3) 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 respondent, 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:5670-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.

_____________ ALOK MAHRA, J.

Dt: 03rd July, 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: 2025.07.03 16:32:23 +05'30'