Unknown vs State Of Uttarakhand And Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 10 October, 2025

                                                    2025:UHC:7562-DB


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. 1232 of 2025
                        10th October, 2025



Shashi and another                            -----------Petitioners
                               Versus

State of Uttarakhand and others            ----------Respondents

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Presence:-
Mr. Amanjot Singh Chaddha, learned counsel for the petitioners.
Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh
Joshi, learned Brief Holder for the State.

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

JUDGMENT:

(per Mr. G. Narendar C.J.)

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

2025:UHC:7562-DB

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

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 major, and it is also submitted by the

counsel for the petitioners that the parties have

performed marriage according to Hindu rituals on

08.10.2025.

4. In that view of the matter, and in view of the

Judgment 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

Khatima, 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 respondent, and such other persons, who are

inimically placed towards the marriage of the

2025:UHC:7562-DB 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.)

(Subhash Upadhyay, J.) Dated: 10.10.2025 KK