Saniya And Another ...Petitioners vs State Of Uttarakhand
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Uttarakhand High Court

Saniya And Another ...Petitioners vs State Of Uttarakhand on 23 May, 2025

                                                    2025:UHC:4255-DB

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

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

                          23rd May, 2025

         WRIT PETITION CRIMINAL No. 527 OF 2025

Saniya and Another                                    ...Petitioners

                               Versus

State of Uttarakhand
and Others                                          ...Respondents


Presence:-
Mr. Faizan Ali, 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. It is submitted that both the petitioners

belong to the same faith, 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 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

2025:UHC:4255-DB 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 also submitted by the

counsel for the petitioners that the parties have

performed marriage according to Muslim Rites and

Rituals on 20.05.2025 at Roorkee, District Haridwar.

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.

5. The Station House Officer, Police Station

Nehru Colony, 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 the marriage of the

petitioners, and counsel them, in accordance with law.

2025:UHC:4255-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: 23rd May, 2025 UJJWAL