CourtKutchehry.com
High CourtsDivision Bench

Roshan Kumar & Another vs State Of Uttarakhand & Others

Uttarakhand High Court · Decided on 21 November 2025 · Citation: (2025) 11 UK CK 0584

HON’BLE JUDGES
G. Narendar, CJ · Subhash Upadhyay, J
CASE NUMBER
Writ Petition (Criminal) No.1494 Of 2025
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

9 paragraphs · 353 words

G. Narendar, J

1.

Petitioners have approached this Court for the following relief:-

“(i) Issue a writ, order or direction in the nature of mandamus directing the respondent nos.1, 2 and 3 to provide protection to the petitioners from respondent no.4 so that they may live peaceful life.”

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 08.11.2025 at Golu Devta Darbar, Tadikhet District Almora, according to Hindu rites and rituals, and now both the petitioners are living together. Since the family members and others relatives of the second petitioner are against this marriage, they are giving out threats to the petitioners for dire consequences. 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 second petitioner, and hence they are before this Court praying for protection.

3.

The documents on record reveal that both the petitioners are majors, and it is also submitted by the learned Deputy Advocate General for the State that the parties have performed their marriage on 08.11.2025. The petitioners have also placed on record a certificate/document issued by the Golu Devta Temple, as Annexure-1.

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 Bhatraujkhan, District Almora 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. The SHO is further directed to summon the private respondent, 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.