WPCRL/955/2021
2022 Latest Caselaw 831 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. 955 OF 2021

Between:

Noori Begum @ Akansha and another.

...Petitioners and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioners. : Mr. Harshpal Sekhon, the learned counsel.

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.)

The learned counsel for the petitioners submit

that he has no instructions in the matter. After the order

passed by this Court on 22.06.2021, police protection has

been granted to the petitioners.

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

disposed of by directing the Senior Superintendent of

Police, District Udham Singh Nagar, 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.

3. With the aforesaid observations, the Writ

Petition is disposed of.

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: 22nd March, 2022 Rahul