Unknown vs State Of Uttarakhand And Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 14 October, 2025

                                                    2025:UHC:9157-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. 1251 of 2025
                       14th October, 2025



Komal Mishra and another                      -----------Petitioners
                      Versus

State Of Uttarakhand and others             ----------Respondents

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Presence:-
Mr. A.K.Beniwal, leaned counsel holding brief of Mr. Bilal Ahmed,
learned counsel for the petitioners.
Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh
Joshi, learned Brief Holder for the State.

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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

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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. It is submitted by the learned Deputy

Advocate General for the State that the petitioners are

major and that they have solemnized marriage on

10.10.2025 in Shiv Mandir, Roorkee, District Haridwar.

The petitioners have also placed on record marriage

photographs as annexure No.3.

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

Laksar, 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

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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: 14.10.2025 KK