Uttarakhand High Court
Smt. Rashmi Nautiyal vs State Of Uttarakhand And Others on 11 September, 2025
2025:UHC:8092-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
AND
HON'BLE SRI JUSTICE SUBHASH UPADHYAY
11TH SEPTEMBER, 2025
WRIT PETITION (CRL) No. 1019 OF 2025
Smt. Rashmi Nautiyal ........Petitioner
Versus
State of Uttarakhand and others. ......Respondents
Counsel for the petitioner. : Mr. Chandra Shekhar Dalakoti,
learned counsel holding brief of Mr.
Ravindra S. Rawat, 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.)
By way of the present writ petition, the petitioner is
seeking the following reliefs:-
"i) Issue a writ, order or direction in the nature
mandamus commanding and directing the
respondents No. 1 & 2 to provide protection to the
precious life, liberty and dignity of the petitioner and
the respondent nos. 1 & 2 may also be directed to
ensure that the respondent no. 3 either himself or
through his associates may not cause any physical
assault and injury upon the petitioner in any
manner, otherwise the petitioner shall suffer
irreparable loss and injury, which cannot be
compensated in any manner.
ii) Issue a writ, order or direction in the nature
mandamus commanding and directing the
respondent No. 1 & 2 to make ensure that the
respondent No. 3 and his associates should not visit
at the parental house of the petitioner.
2025:UHC:8092-DB
iii) Issue a writ, order or direction in the nature
mandamus commanding and directing the
respondent No. 1 & 2 to make ensure that the
respondent No. 3 and his associates should not
chase the petitioner anywhere.
iv) Issue a writ, order or direction in the nature
mandamus commanding and directing the
respondent No. 1 and 2 to make ensure that the
respondent No. 3 and his associates should not visit
at the working place of the petitioner and to create
any scene and obstruction in the working place of
the petitioner.
v) Issue a writ, order or direction in the nature
mandamus commanding and directing the
respondent No. 1 & 2 to make ensure that the
respondent No. 3 should not make any
communication in any mode within the petitioner
and her relatives.
vi) Issue any other relief, which this Hon'ble Court
may deem fit and proper in the circumstances of the
case, be passed in favour of petitioner.
v) Cost of the petition is awarded in favour of the
petitioner."
2. The petitioner, who is the wife of respondent No. 3,
is seeking protection from respondent No. 3 and in this regard
she has made several complaints to the concerned police
station.
3. The instant writ petition is disposed of by directing
the second respondent to call the parties and counsel the third
respondent to not to resort to any violence and to,
2025:UHC:8092-DB
accordingly, advise the parties to resolve the issues through
due process of law. The second respondent shall ensure
safety of the life and limb of the petitioner.
As a sequel thereto, the miscellaneous petitions,
if any pending, shall also stand closed.
_______________
G. NARENDAR, C.J.
___________________
SUBHASH UPADHYAY, J.
Dt: 11th September, 2025
Rathour
PRAVINDRA Digitally signed by PRAVINDRA SINGH RATHOUR
DN: c=IN, o=HIGH COURT OF UTTARAKHAND,
ou=HIGH COURT OF UTTARAKHAND,
SINGH
2.5.4.20=23699ccc2fd40ad81b6fd13323779d9e3aeb1
097d17dbb53d481cabd25946eed,
postalCode=263001, st=UTTARAKHAND,
serialNumber=1F65499E931DF71CDAF92A40CC6179B
8E010331BA695239171F906FD5C45C4E8,
RATHOUR
cn=PRAVINDRA SINGH RATHOUR
Date: 2025.09.15 17:22:50 +05'30'
