WPCRL/277/2026
2026 Latest Caselaw 772 UK

Citation : 2026 Latest Caselaw 772 UK
Judgement Date : 6 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPCRL/277/2026 on 6 February, 2026

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                               WPCRL No.277 of 2026

                               Hon'ble Siddhartha Sah, J.

Mr. Gaurav Singh (through V.C.), learned counsel for the petitioners.

2. Mr. Dinesh Chauhan, learned Standing Counsel for the State.

3. By means of the present petition, the petitioners have sought adequate protection against the respondent nos.3 to 14, so that, they may live a peacefully married life.

4. In para 3 of the petition, the petitioners have stated that they reside in the same vicinity and became friends. With the passage of time, they developed love and affection for each other. The petitioners have been living together in a live-in-relationship and have decided to get married. It has further revealed that the petitioners have ultimately solemnized their marriage on 24.01.2026 in a temple as per Hindu rites and rituals and since then, petitioner no.1 has been residing with petitioner no.2.

5. The petitioners are present before the Court through video conferencing and on interaction with them, they have accepted their marriage.

6. It is further pleaded in the petition that after marriage, the private respondents have become highly aggressive and started extending threats to petitioner no.2 and his family members with an intention to cause serious harm.

7. In the pre lunch session, the counsel for the State was requested to seek instructions from the respondent nos.1 and 2 as to ground reality as subsisting in that particular place. Upon instructions, Mr. Chauhan has informed that there had been some altercation and mar peet by respondent no.3 with father of petitioner no.2-Mr. Soraj

8. In such view of the matter, since there is threat perception to the petitioners an interim order for protection is called for.

9. The respondent no.2 is directed to grant adequate protection to the petitioners till the next date of listing.

10. Issue notice to the respondent nos.3 to

14. Steps to be taken within four days.

11. List this case on 12.03.2026.

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

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(Siddhartha Sah, J.) Vacation Judge 06.02.2026

Ravi