WPCRL/258/2026
2026 Latest Caselaw 699 UK

Uttarakhand High Court

WPCRL/258/2026 on 5 February, 2026

              Office Notes,
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D/26                          WPCRL No.258 of 2026
                              Hon'ble Siddhartha Sah, J.

Mr. Shashi Kant Shandilya, Advocate for the petitioners.

Mr. Rakesh Negi, Brief Holder for the State/respondent nos.1, 2 and 3. Mr. Chandra Shekhar, Advocate for respondent no.4 appeared through video conferencing.

Mr. Bharat Singh, Advocate for respondent no.5.

By means of the present petition, the petitioners have sought security to their life and liberty.

Heard.

In the petition, it has been pleaded that both the petitioners are Hindus by religion and both got married on 01.10.2025 at Shiv Mandir, Roshnabad, District Haridwar and since then, they are residing together. The copy of Marriage Certificate has been annexed as Annexure No.1 to the writ petition. It is further been pleaded that the respondent no.4 is the father of the petitioner no.2; the respondent nos.5 and 6 are the brothers of the petitioner no.2; the respondent no.7 is the uncle of the petitioner no.2; the respondent nos.8 and 9 are the cousins of the petitioner no.2 and all are against the marriage of the petitioners. It is also stated that both were major at the time of marriage. The copies of their Aadhar Cards are already placed on record as Annexure No.2 in the writ petition. It is also stated that an application was submitted to the Senior Superintendent of Police, District Haridwar by the petitioner no.2, but no action has been taken till date by the authority in order to provide adequate security to the petitioners. In the facts and circumstances of the case, an interim order is called for. As an interim measure, it is provided that the respondent nos.2 and 3 are directed to provide adequate security to the petitioners. Issue notices to the un-served respondents. Steps to be taken within four days.

The respondents may file their counter affidavits within four weeks. List thereafter.

The Urgency Application (IA) No.1 of 2026 and Interim Relief Application (IA) No.2 of 2026 are disposed of accordingly.

(Siddhartha Sah, J.) Vacation Judge 05.02.2026 Sanjay