WPCRL/1488/2021
2022 Latest Caselaw 926 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

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

24TH MARCH, 2022

WRIT PETITION (CRL) No. 1488 OF 2021

Between:

Sher Alam                                                      ...Petitioner
and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioner. : None appears for the petitioner.

Counsel for the respondents : Mr. J.S. Virk, the learned Deputy 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. After the order was passed by this Court on

21.10.2021, police protection was granted to the

petitioner.

3. 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 petitioner, 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.

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: 24th March, 2022 Rathour