WPCRL/2346/2021
2022 Latest Caselaw 1049 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE R.C. KHULBE, J.

31ST MARCH, 2022

WRIT PETITION (CRL) No. 2346 OF 2021

Between:

Smt. Akanksha Saini and another. ...Petitioners and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioners. : Mr. Avidit Noliyal, learned counsel.

Counsel for the respondents : Mr. J.S. Virk, the learned Deputy Advocate General assisted by Mr. Rakesh Kumar Joshi, the learned Brief Holder for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

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

After the order was passed by this Court on

29.12.2021, police protection was granted to the

petitioners.

2. It is submitted by Mr. Avidit Noliyal, the

learned counsel for the petitioners, that in the meantime,

an FIR has been registered against the private

respondent, but he does not have any instructions.

3. In that view of the matter, the Writ Petition is

disposed of by directing the Senior Superintendent of

Police, District Haridwar, to reexamine the matter, and to

take a decision whether it is necessary to continue

providing police protection to the petitioners, after taking

intelligence from the S.H.O. concerned within 21 days.

However, it is made clear that the disposal of this Writ

Petition shall not be given any negative weightage.

4. In sequel thereto, all pending applications also

stand disposed of.

5. Urgent certified copy of this order be issued to

the parties, as per Rules.

6. A free copy of this order shall be provided to

the learned Deputy Advocate General for the State

Government for onward communication and early

compliance.

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

____________ R.C. KHULBE, J.

Dt: 31st March, 2022 Rathour