WPCRL/1439/2020
2022 Latest Caselaw 418 UK

        IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

       THE ACTING CHIEF JUSTICE SHRI SANJAYA KUMAR MISHRA
                                 AND
                 JUSTICE SHRI NARAYAN SINGH DHANIK



        WRIT PETITION (CRIMINAL) NO. 1439 OF 2020

                             24th FEBRUARY, 2022
 Between:

 Mamta                                                  ......     Petitioner

 And

 State of Uttarakhand & others                          ......Respondents


Counsel for the petitioner           :   None appears

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



 Upon hearing the learned Counsel, the Court made the
 following


 JUDGMENT:       (per the Acting Chief Justice Shri Sanjaya Kumar Mishra)




              None appears for the petitioner.                      Learned

 Deputy Advocate General for the State is present.


 2)           Interim protection was granted on 16.09.2020.

 In the meantime, about one and a half years has elapsed,

 so the threat perception might have changed. The Senior

 Superintendent of Police, Nainital, to reassess the threat

 perception and to pass orders accordingly.                     The Senior

 Superintendent of Police, Nainital shall not attach any

 negative weightage to this order.
                              2




3)        The    writ   petition   stands   disposed   of,

accordingly.


                        ____________________________
                        SANJAYA KUMAR MISHRA, A.C.J.


                             _____________________
                             NARAYAN SINGH DHANIK, J.

Dated: 24th FEBRUARY, 2022 Negi