WPCRL/263/2022
2022 Latest Caselaw 271 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

                        SRI JUSTICE S.K. MISHRA, A.C.J.
                                    AND
                         SRI JUSTICE N.S. DHANIK, J.

17TH FEBRUARY, 2022

WRIT PETITION (CRL) No. 263 OF 2022

Between:

Dr. Hemant Gupta.

...Petitioner and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioner. : Mr. Pankaj Kumar Sharma, the learned counsel.

Counsel for the respondents. : Mr. J.S. Virk, the learned Deputy Advocate General for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

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

In this Criminal Writ Petition, the petitioner being

a Doctor has prayed for the issuance of a writ of mandamus

directing the respondents to provide adequate police

protection to the petitioner and his family. It is stated by

the petitioner that because of the nature of work, i.e. being

a Doctor in public service, he has to come across various

unknown persons, and he is also getting continuous

threatening calls. So, it is submitted that he should be given

protection by the Senior Superintendent of Police, District Haridwar. The petitioner has already made a representation

to the respondent no. 2 in this regard.

2. The Senior Superintendent of Police, District-

Haridwar, is, therefore, directed to immediately provide

police protection to the petitioner. He shall also take inputs

from the Superintendent of Police, Roorkee Rural, District

Haridwar and the Station House Officer, P.S. Kotwali

Gangnahar, and shall take a decision whether further police

protection should be granted to the petitioner, or not.

3. The learned counsel for the petitioner undertakes

that within three days, he will produce a copy of this order,

along with a copy of the Writ Petition, before the respondent

no. 2.

4. With such directions, the Writ Petition is disposed

of.

5. Urgent certified copy of this judgment be granted

to the parties on proper application.

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

_____________ N.S. DHANIK, J.

Dt: 17th February, 2022 Rahul