21 November vs State Of Uttarakhand & Others
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Uttarakhand High Court

21 November vs State Of Uttarakhand & Others on 21 November, 2025

                                                          2025:UHC:10418-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 (Criminal) No.1519 of 2025
                           21 November, 2025

Smt. Pooja Melkani & Anr.                                 ----Petitioners

                                   versus

State of Uttarakhand & Others                           ----Respondents

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Presence:-
Mr. V.K. Guglani, learned counsel for the petitioners
Mr. J.S. Virk, learned Deputy A.G. with Mr. Rakesh Joshi, learned Brief Holder
for the State
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JUDGMENT:

(per Sri G. Narendar, J.)

1. Petitioners have approached this Court for the

following relief:-

"(i) Issue a writ, order or direction in the nature of mandamus directing the respondent no.1 and 2 to provide protection to the petitioners from the Respondent no.3 and 4 so that they can live peacefully."

2. It is submitted that both the petitioners

belong to the same faith; that the petitioners developed

a liking for each other, which has ended in marriage on

11.11.2025 at Prachin Vanshakti Mandir, Pantnagar

SIDCUL, District Udham Singh Nagar, according to

Hindu rites and rituals, and now both the petitioners are

2025:UHC:10418-DB

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 majors, and it is also submitted by the

learned Deputy Advocate General for the State that the

parties have performed their marriage on 11.11.2025.

The petitioners have also placed on record marriage

photographs as well as the receipt issued by Prachin

Vanshakti Mandir, Pantnagar SIDCUL, District Udham

Singh Nagar as Annexure-1.

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.

2025:UHC:10418-DB

5. The Station House Officer, Police Station

Transit Camp, District Udham Singh Nagar 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: 21.11.2025 Rajni

RAJINI DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=97cfa6e4cbd49c07b876db4844 8ac3701a9ae475a2547e4b7f1d9b1f17d0

GUSAIN 1342, postalCode=263001, st=UTTARAKHAND, serialNumber=8D039BC77BD1A2222B4D F4FC80D4557562F95BEBA013F530616A 158A0A878BD8, cn=RAJINI GUSAIN Date: 2025.11.21 16:13:31 +05'30'