WPCRL/1276/2021
2022 Latest Caselaw 824 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

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

22ND MARCH, 2022

WRIT PETITION (CRL) No. 1276 OF 2021

Between:

Rashmi and another.

...Petitioners and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioners. : None appears for the petitioners.

Counsel for the respondent nos. 1 : Mr. J.S. Virk, the learned Deputy and 2. 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.)

None appears for the petitioners.

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

General for the State of Uttarakhand, submits that the

petitioners are not residing at the given address.

3. After the order passed by this Court on

27.07.2021, police protection has been granted to the

petitioners.

4. 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.

5. With the aforesaid observations, the Writ

Petition is disposed of.

6. In sequel thereto, all pending applications also

stand disposed of.

7. Urgent certified copy of this order be issued to

the parties, as per Rules.

8. 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: 22nd March, 2022 Rahul