Smt. Shilpa Kumari And Another ... vs State Of Uttarakhand Ssp
2022 Latest Caselaw 2000 UK

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

             THE CHIEF JUSTICE SHRI VIPIN SANGHI

                                   AND

            JUSTICE SHRI RAMESH CHANDRA KHULBE


         WRIT PETITION (Criminal) NO. 1071 OF 2022

                              05TH JULY, 2022

Smt. Shilpa Kumari and Another                               ......Petitioners

                                    Vs.

State of Uttarakhand SSP
Haridwar and others                                        ......Respondents

Counsel for the petitioners               : No representation

Counsel for the State                     : Shri J.S. Virk, learned DAG for
                                            the State.

JUDGMENT:         (Per Shri Vipin Sanghi, Chief Justice)

             None appears on behalf of the petitioners,
when the matter is called out.

2.           Mr. J.S. Virk, learned Deputy Advocate General
for the State, on instructions submits that the petitioners
have been provided protection, in terms of the order
passed by this Court on 07.06.2022. He states that
protection shall continue to be provided, after making
assessment of the threat perception.

3.           In the light of the aforesaid, we dispose of this
writ petition by keeping the statement of Mr. J.S. Virk,
Deputy Advocate General on record.



                                          ____________
                                       VIPIN SANGHI, C.J.


                                               ______________
                                  RAMESH CHANDRA KHULBE, J.

Dated: 05th July, 2022 SK/RB