2 January vs State Of Uttarakhand And Others
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Uttarakhand High Court

2 January vs State Of Uttarakhand And Others on 2 January, 2026

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HIGH COURT OF UTTARAKHAND AT NAINITAL

      HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                        AND
         HON'BLE SRI JUSTICE SUBHASH UPADHYAY
           Writ Petition Criminal No.1800 of 2025
                              02 January, 2026

Neha Bharti & Another                                           ----Petitioners

                                       versus

State of Uttarakhand and Others                               ----Respondents

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Presence:-
Mr. Rajveer Singh, learned counsel for the petitioners
Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Joshi, learned Brief
Holder for the State
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JUDGMENT:

(per Sri Subhash Upadhyay, J.)

Heard learned counsel for the petitioners and

the learned Deputy Advocate General for the State of

Uttarakhand.

2. It is submitted that both the petitioners

belong to the same faith; that the petitioners

developed a liking for each other, which has ended in

marriage on 22.12.2025 according to Hindu rites and

rituals, at Maha Shiv Kaali Mandir, Haridwar Road,

Dehradun and now both the petitioners are living

together. Since the family members and others

relatives of the first petitioner are against this

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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 from the family and other relatives of the

first petitioner, and hence they are before this Court

praying for protection.

3. It is submitted by the learned Deputy

Advocate General for the State that both the petitioners

are major and that they have solemnized the marriage

on 22.12.2025. The petitioners have also placed on

record marriage certificate dated 22.12.2025 as

Annexure-2.

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 another, (2006) 5 SCC

475, the petitioners have made out a case for grant of

protection.

5. The Station House Officer, Police Station

Bhagwanpur, 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.

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The SHO is further directed to summon the private

respondents, and such other persons, who are

inimically placed towards the marriage of the

petitioners, and counsel them, in accordance with law.

6. The Writ Petition stands ordered accordingly.

7. Pending application, if any, also stands disposed of.

(G. NARENDAR, C.J.)

(SUBHASH UPADHYAY, J.) Dated: 02.01.2026 Rajni