Uttarakhand High Court
Smt. Aasha Rani And Another vs State Of Uttarakhand And Others on 24 June, 2025
2025:UHC:5318-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
AND
HON'BLE SRI JUSTICE ALOK MAHRA
24TH JUNE, 2025
WRIT PETITION (CRL) No. 649 OF 2025
Smt. Aasha Rani and another.
...Petitioners
Versus
State of Uttarakhand and others.
...Respondents
Counsel for the petitioners. : Mr. Ravi Bisht, learned counsel.
Counsel for respondent nos. 1 to : Mr. J.S. Virk, learned Deputy
3. Advocate General with Mr. Rakesh
Kumar Joshi, learned Brief Holder for
the State of Uttarakhand.
JUDGMENT :
(per Sri G. Narendar, C.J.)
Heard learned counsel 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 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:5318-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 DAG for the State that the parties have
performed their marriage on 09.06.2025, which fact is
also stated in the representation submitted by the
petitioners to the SSP, Udham Singh Nagar dated
14.06.2025, produced as Annexure No. 2 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 -
Dineshpur, 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 respondents, and such other persons, who are
(2006) 5 SCC 475
2025:UHC:5318-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.
_____________
ALOK MAHRA, J.
Dt: 24th June, 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=303B55CC3063D34AC45BF8A19
2FCAD15C390A1AAD7B39857D2540AE4C28A4
898, cn=RAHUL PRAJAPATI
Date: 2025.06.25 15:58:33 +05'30'
