WPCRL/1207/2022
2022 Latest Caselaw 1922 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

                       SRI JUSTICE VIPIN SANGHI, C.J.
                                   AND
                        SRI JUSTICE S.K. MISHRA, J.

30TH JUNE, 2022

WRIT PETITION (CRL) No. 1207 OF 2022 Between:

Dinesh Singh and others. ....Petitioners

and

State of Uttarakhand and others. ...Respondents

: Mr. B.S. Koranga, learned counsel. Counsel for the petitioners.

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

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

The petitioners have preferred the present petition

to seek a direction to respondent Nos. 1 to 3 to provide

adequate police protection to the petitioners and their

families.

2. The petitioners claim that they are employees of

Vidit Akshay Vision Nidhi Limited, of which respondent Nos.

4 & 5 are the Directors. The said Company has gone in

default in repayment of monies to its creditors, and action

has been initiated against the Company and the Directors.

3. The petitioners apprehend threat to their and to

their family members' lives and liberty on account of the

aforesaid backdrop.

4. Mr. J.S. Virk, the learned Deputy Advocate

General for the State of Uttarakhand, on instructions, states

that the State shall take steps to ensure preservation of law

and order in this case.

5. In the light of the aforesaid, no further order is

required.

6. The writ petition stands dismissed.

7. In sequel thereto, pending application, if any,

stands disposed of.

________________ VIPIN SANGHI, C.J.

____________ S.K. MISHRA, J.

Dt: 30th June, 2022 Rathour