WPCRL/790/2021
2022 Latest Caselaw 711 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. 790 OF 2021

BETWEEN:

Sangeeta Sharma & another .....Petitioners. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioners : 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 petitioners.

2. Interim protection was granted to the petitioner on

18.05.2021, 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, Nainital 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 petitioners face any further problem

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

lives and property, they are 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