Manjeet Singh And Another vs State Of Uttarakhand And Others
2025 Latest Caselaw 409 UK

Uttarakhand High Court

Manjeet Singh And Another vs State Of Uttarakhand And Others on 14 May, 2025

                                                           2025:UHC:3877-DB


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

                               14TH MAY, 2025
         WRIT PETITION (CRL) No. 460 OF 2025

Manjeet Singh and another.
                                                               ...Petitioners
                                   Versus

State of Uttarakhand and others.
                                                           ...Respondents
Counsel for the petitioners.       :   Mr. Nishant Krishna Adhikari, learned
                                       counsel.

Counsel for respondent nos. 1 to   :   Mr.   J.S.   Virk, learned Deputy
3.                                     Advocate General for the State of
                                       Uttarakhand.

JUDGMENT :

(per Sri G. Narendar, C.J.) Heard learned counsel for the petitioners Mr.

Nishant Krishna Adhikari, and the learned DAG for the

State of Uttarakhand Mr. J.S. Virk.

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

2025:UHC:3877-DB

from the family and other relatives of the second

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 05.04.2025, which fact is

also evident from the Marriage Registration Certificate

dated 02.05.2025, 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, Kotwali 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 respondents, and such other persons, who are

(2006) 5 SCC 475

2025:UHC:3877-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: 14th May, 2025 Rahul RAHUL Digitally signed by RAHUL PRAJAPATI DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,

PRAJAPA 2.5.4.20=aa4fa3bee6691397758b14516ed3e66e61 bf4c848741983ed8c39e4145cf1dab, postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A192FC AD15C390A1AAD7B39857D2540AE4C28A4898,

TI cn=RAHUL PRAJAPATI Date: 2025.05.15 11:12:50 +05'30'