WPCRL/1201/2022
2022 Latest Caselaw 4147 UK

             IN THE HIGH COURT OF UTTARAKHAND

                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

                                          AND

                          HON'BLE SRI JUSTICE R.C. KHULBE


               WRIT PETITION (CRL) NO. 1201 OF 2022

                           22ND DECEMBER, 2022

BETWEEN:
Gurmeet Singh                                               .....Petitioner.
And

State of Uttarakhand & others                                        ....Respondents.

Counsel for the Petitioner : Mr. Sanpreet Singh Ajmani, learned counsel.

Counsel for the Respondent Nos.1 to 3 : Mr. R.K. Joshi, learned Brief Holder.

Counsel for the Respondent No.4 : Mr. Vikas Anand, learned counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

The petitioner preferred the present writ petition to

seek directions to the State authorities to grant him adequate

police protection. The petitioner alleged that he had

apprehension of threat, coercion and harm coming to him

from respondent no.4.

2. On the basis of the averments made in the writ

petition, this Court passed an order dated 23.06.2022,

directing the Senior Superintendent of Police, Udham Singh

Nagar to give adequate police protection to the petitioner

until the next date of listing of the matter. The matter has not

been listed thereafter, and it is coming up before this Court

today.

3. Respondent no.4 has filed a detailed counter-

affidavit vehemently disputing the allegations made by the

petitioner against her.

4. Learned counsel submits that the petitioner has

falsely painted respondent no.4 black by making irresponsible

averments.

5. In these proceedings, we are not called upon to

determine the allegations made by the petitioner against

respondent no.4, and the response of respondent no.4

thereto.

6. Every citizen is entitled to be protected by the

State against any threat, coercion or harm from any other

person.

7. Learned counsel for respondent no.4, on

instructions, states that respondent no.4 has not issued any

threat, coercion or harm to the petitioner, and even in future,

no threat, coercion or harm shall be caused to the petitioner

by respondent no.4.

8. In the light of the aforesaid, we dispose of this

petition. Both, the petitioner and respondent no.4, are

directed to maintain peace, law and order and not to take the

law into their own hands.

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

(VIPIN SANGHI, C.J.)

(RAMESH CHANDRA KHULBE, J.) Dated: 22nd December, 2022 NISHANT