Dorish Pal And Another ...Petitioners vs State Of Uttarakhand
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Uttarakhand High Court

Dorish Pal And Another ...Petitioners vs State Of Uttarakhand on 21 May, 2025

                                                    2025:UHC:4254-DB

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

      HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                         AND
           HON'BLE SRI JUSTICE ALOK MAHRA

                           21st May, 2025

         WRIT PETITION CRIMINAL No. 500 OF 2025

Dorish Pal and Another                                ...Petitioners

                               Versus

State of Uttarakhand
and Others                                          ...Respondents


Presence:-
Mr. S.C. Burman, learned counsel for the petitioners.
Mr. J.S. Virk, learned Deputy Advocate General for the State.



----------------------------------------------------------------------

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. Learned counsel for the petitioners submits

that both the petitioners belong to the different faith

and are major and they are in live-in-relationship; that,

after the threat dissipates and protection is granted,

they would be moving forward for registration of their

live-in-relationship under "The Uniform Civil Code of

Uttarakhand, 2024".

2025:UHC:4254-DB

3. The submission is placed on record.

4. Writ petition stands disposed of accordingly

with the liberty to the petitioners to approach the

concerned SHO, in the event of any threat perception.

The Station House Officer, Police Station Vikasnagar,

District Dehradun 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 live-in-relationship of the petitioners, and

counsel them, in accordance with law.

_______________ G. NARENDAR, C.J.

_______________ ALOK MAHRA, J.

Dt: 21st May, 2025 UJJWAL