Uttarakhand High Court
Nikita And Another vs State Of Uttarakhand And Others on 31 October, 2025
2025:UHC:9623-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
AND
HON'BLE SRI JUSTICE SUBHASH UPADHYAY
31st OCTOBER, 2025
WRIT PETITION (CRL) No. 1353 OF 2025
Nikita and another.
...Petitioners
Versus
State of Uttarakhand and others.
...Respondents
Counsel for the petitioners. : Mr. Ravindra S. Rawat, learned
counsel.
Counsel for respondent nos. 1 & : Mr. J.S. Virk, learned Deputy
2. Advocate General with Mr. Rakesh
Kumar Joshi, learned Brief Holder for
the State of Uttarakhand.
JUDGMENT :
(per Sri G. Narendar, C.J.)
Heard learned counsels for the petitioners, and
the learned DAG for the State of Uttarakhand.
2. It is submitted that both the petitioners belong
to the same community, and that the petitioners
developed a liking for each other, which has ended in a
decision to get married, 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
2025:UHC:9623-DB
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 petitioner
no. 1 is a major and the petitioner no. 2 is aged about 20
years. Counsel for the petitioners submits that as soon
as petitioner no. 2 attains the age of 21, the petitioners
will get married. Petitioner no. 1 has also given a
representation in this regard to the Senior
Superintendent of Police, District Haridwar.
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 another1, the petitioners
have made out a case for grant of protection.
5. The Station House Officer, Police Station -
Khanpur, 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
(2006) 5 SCC 475
2025:UHC:9623-DB
marriage proposal of the 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.
Dt: 31st October, 2025
Rahul
RAHUL
PRAJAPAT
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st=UTTARAKHAND,
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serialNumber=303B55CC3063D34AC45B
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Date: 2025.10.31 16:41:43 +05'30'
