WPCRL/887/2021
2022 Latest Caselaw 709 UK

           IN THE HIGH COURT OF UTTARAKHAND
                                AT NAINITAL
                         SRI JUSTICE S.K. MISHRA, A.C.J.


                                        AND


                             SRI JUSTICE R.C. KHULBE, J.

10TH MARCH, 2022

WRIT PETITION (CRL) NO. 887 OF 2021

BETWEEN:

Manju Joshi .....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 with Mr. R.K. Joshi, learned Brief Holder for the State.

Upon hearing the learned Counsel, the Court made the following

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

None appears for the petitioner.

2. Interim protection was granted to the petitioner on

10.06.2021, by this Court.

3. Mr. J.S. Virk, the learned Deputy Advocate General

appearing for the State, submits that he has no instructions

in the matter.

4. Since almost ten months have elapsed, in the

meantime, threat perception might have changed. So, we

dispose of the writ petition with a direction to the Senior

Superintendent of Police, Udham Singh Nagar to take a

decision within a period of twenty-one days from the date of

receipt of a certified copy of this order, whether to continue

to give protection to the petitioners, or not?

5. In case, the petitioner faces any further problem

and the cause of action persists in the shape of threat to her

life and property, she is at liberty to file an application for

modification/recall of this order.

6. Urgent certified copy of this order be issued to the

parties on proper application.

(S.K. MISHRA, A.C.J.)

(R.C. KHULBE, J.) Dated: 10TH March, 2022 NISHANT