WPCRL/634/2026
2026 Latest Caselaw 2948 UK

Uttarakhand High Court

WPCRL/634/2026 on 10 April, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

xSL.          Office Notes,
No.    Date      reports,
                orders or                       COURT'S OR JUDGE'S ORDERS
              proceedings
              or directions
                   and
               Registrar's
               order with
               Signatures
                              WPCRL No. 634 of 2026

                              Hon'ble Rakesh Thapliyal, J.

1. Mr. Bilal Ahmed, learned counsel for the petitioners.

2. Mr. Himanshu Sain, learned A.G.A. for the State.

3. By the instant petition, the petitioners Shalini Manori @ Shalini D/o Om Prakash and Sunny Katariya S/o Sanjay Kumar are praying for the following reliefs.

"(i) Issue a writ, order or direction in the nature of mandamus directing and commanding the respondent no.1 & 2 to provide adequate police protection to the petitioners from the respondent no. 3 to 5 who wants to do away with the life of petitioners in the name of family honor as petitioners have performed inter cast marriage against the wishes of respondent no. 3 to 5 and other family members of petitioner no.1."

4. It is contended that both the petitioners are major and they were in love with each other and now married on 03.04.2025.

5. Both the petitioners are present in Court and are identified by their counsel.

6. Mr. Himanshu Sain, the learned A.G.A. have not disputed the fact that both are major.

7. It is contended that the family members of the petitioner no.1 were against their marriage since both of them belong to different caste therefore, there is a threat perception from them.

8. Taking into consideration that both the petitioners are major and now married with each other and if there is a threat perception from the private respondents then the State is under legal obligation to ensure their safety and protection petitioners.

9. Accordingly, I dispose of the instant writ petition with the direction to the Senior Superintendent of Police, Kotwali Laksar to assess the threat perception if any to the petitioners from the private respondents and if he comes to the conclusion that there is any threat from the private respondents, he shall take appropriate steps. In addition to this the S.H.O. concerned shall call upon the private respondents and advise them not to take the law in their hands.

10. The petition is disposed of finally in the aforesaid terms.

(Rakesh Thapliyal, J.)

10.04.2026 Nahid