WPCRL/768/2022
2022 Latest Caselaw 1341 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

                      SRI JUSTICE S.K. MISHRA, A.C.J.
                                  AND
                       SRI JUSTICE R.C. KHULBE, J.

27TH APRIL, 2022

WPCRL No. 768 OF 2022

Between:

Rifakat Ali ....Petitioner and

State of Uttarakhand and others. ...Respondents

Counsel for the petitioner. : Mr. Mahboob Rana, learned counsel.

Counsel for the respondents : Mr. J.S. Virk, learned Deputy Advocate General with Mr. R.K. Joshi, learned Brief Holder for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

There is a civil dispute between the parties. It

is not a case, where police protection should be granted.

2. Accordingly, the writ petition is rejected.

3. If the private respondents threaten or commit

any crime against the petitioner, he is at liberty to lodge

an FIR before the concerned SHO against them, if a

prima facie case is made out against them.

4. Consequently, the Interim Relief Application (IA

No. 1 of 2022) also stands rejected.

5. Urgent certified copy of this order be issued to

the parties, as per Rules.

________________ S.K. MISHRA, A.C.J.

____________ R.C. KHULBE, J.

Dt: 27th April, 2022 Rathour