WPCRL/1207/2021
2022 Latest Caselaw 825 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. 1207 OF 2021

Between:

Reena Thakur and others.

...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 to 3. Advocate General assisted by Mr. Rakesh Kumar Joshi, the learned Brief Holder for the State of Uttarakhand.

Counsel for the respondent no. 4. : Mr. Pankaj Singh Chauhan, the learned counsel.

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. Pankaj Singh Chauhan, the learned counsel

for the private respondent, submits that they are not

giving any threats to the petitioners.

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

General for the State of Uttarakhand, submits that the

petitioners are being provided police protection in view of

the interim order passed by this Court on 20.07.2021,

and that FIR has been lodged against the appropriate

persons, who had threatened the petitioners.

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

disposed of by directing the Senior Superintendent of

Police, District Nainital, 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