7Th November vs State Of Uttarakhand & Others
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Uttarakhand High Court

7Th November vs State Of Uttarakhand & Others on 7 November, 2025

                                                                      2025:UHC:9832-DB

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

                 WRIT PETITION (CRL) NO. 1393 OF 2025
                           07TH NOVEMBER, 2025
Kalpana & another                                                   .....Petitioners.
                                       Versus

State of Uttarakhand & others                                       ....Respondents.
Counsel for the Petitioners                 :      Mr. Bilal Ahmeh, learned counsel
                                                   through video conferencing.

Counsel for the State                       :      Mr. R.K. Joshi, learned Brief Holder.

The Court made the following:
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

different religion, and that the petitioners developed a liking for

each other, and want to perform inter religion 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 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.

2025:UHC:9832-DB

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 Jwalapur,

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 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.

6. The Writ Petition stands ordered accordingly.

7. Pending application, if any, also stands disposed of.

(G. NARENDAR, C.J.)

(SUBHASH UPADHYAY, J.) Dated: 07th November, 2025 NISHANT