Gayatri& Another ......Petitioners vs State Of Uttarakhand And Others
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Uttarakhand High Court

Gayatri& Another ......Petitioners vs State Of Uttarakhand And Others on 11 March, 2025

                                                                       2025:UHC:1691-DB
     HIGH COURT OF UTTARAKHAND AT NAINITAL
 HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                                       AND
       HON'BLE SRI JUSTICE ASHISH NAITHANI
                          11TH MARCH, 2025

        WRIT PETITION (CRL) NO. 185 OF 2025
Gayatri& another                                             ......Petitioners
                       Versus
State of Uttarakhand and others                               .......Respondents
Counsel for the Petitioners             :       Mr. Alok Kumar, learned counsel.
Counsel for the State                   :       Mr.   J.S.     Virk,    learned    Deputy
                                                Advocate General with Mr. R.K. Joshi,
                                                learned 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 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 theyseriously apprehend threat to their

life and limb from the family and other relatives of the

first petitioner, and hence they are before this Court

2025:UHC:1691-DB praying for protection.

3. The documents on record reveal that both

the petitioners are majors, and it is also submitted by

the learned Deputy Advocate General for the State that

the parties have performed their marriage on

12.01.2025, which fact is also evident from the

photograph annexed as Annexure No.1 to this 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, (2006) 5 SCC

475 , the petitioners have made out a case for grant of

protection.

5. The Station House Officer, Police Station

Manglore, 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

concerned SHO is further directed to summon the

private respondents, and such other persons, who are

inimically placed towards themarriage of the

petitioners, and counsel them, in accordance with law.

2025:UHC:1691-DB

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.

_____________________ ASHISH NAITHANI, J.

Dt: 11th March, 2025 NISHANT