Uttarakhand High Court
Shahrukh Khan And Another. ... vs State Of Uttarakhand And Others on 16 October, 2025
2025:UHC:9330-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
AND
HON'BLE SRI JUSTICE SUBHASH UPADHYAY
16TH OCTOBER, 2025
WRIT PETITION (CRL) No. 1269 OF 2025
Shahrukh Khan and another. ..Petitioners
Versus
State of Uttarakhand and others. ...Respondents
Counsel for the petitioners. : Mr. Vaibhav Singh Chauhan and Ms.
Naina Mittal, learned counsel.
Counsel for the respondents : Mr. J.S. Virk, learned Deputy
Advocate General with Mr. R.K. Joshi,
learned Brief Holder for the State.
JUDGMENT :
(per Sri 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
same religions; that the petitioners developed a liking for each
other and now they intend to enter into love marriage with
each other, and presently both the petitioners are living
together at Roorkee, Haridwar. Since the family members and
other relatives of the second petitioner are against the
petitioners' marriage, they are giving out threats to kill both
the petitioners. Petitioners submit that they are facing stiff
2025:UHC:9330-DB
resistance, and they seriously apprehend threat to their life
and limb from the family members and relatives of the second
petitioner, and hence they are before this Court praying for
protection. It is stated that petitioner No. 2 has also submitted
a representation to SSP, Haridwar.
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 both the
petitioners are presently living together and intend to marry
each other in near future.
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 Kotwali
Roorkee, 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.
2025:UHC:9330-DB
6. The Writ Petition stands ordered accordingly.
7. Pending application, if any, also stands disposed of.
_______________
G. NARENDAR, C.J.
__________________
SUBHASH UPADHYAY, J.
Dt: 16th October, 2025
Rathour
PRAVINDR Digitally signed by PRAVINDRA SINGH RATHOUR
DN: c=IN, o=HIGH COURT OF UTTARAKHAND,
ou=HIGH COURT OF UTTARAKHAND,
A SINGH
2.5.4.20=23699ccc2fd40ad81b6fd13323779d9e3aeb10
97d17dbb53d481cabd25946eed, postalCode=263001,
st=UTTARAKHAND,
serialNumber=1F65499E931DF71CDAF92A40CC6179B
8E010331BA695239171F906FD5C45C4E8,
RATHOUR
cn=PRAVINDRA SINGH RATHOUR
Date: 2025.10.17 11:00:28 +05'30'
