WPCRL/1275/2021
2022 Latest Caselaw 1511 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

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

18TH MAY, 2022

WRIT PETITION (CRL) No. 1275 OF 2021

Between:

Saraswati Arya ...Petitioner and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioner. : Mr. Avidit Noliyal, learned counsel.

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.)

After the order was passed by this Court on

13.07.2021, police protection was granted to the

petitioner.

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

General for the State of Uttarakhand, submits that the

petitioner is not residing at the given address, and is

presently residing at Haldwani.

3. It is submitted by Mr. Avidit Noliyal, the

learned counsel for the petitioners, that since he is still

receiving threats, he requires police protection. He

further states that since his younger son is not well, he

has come to Haldwani for his treatment.

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

disposed of by directing the Senior Superintendent of

Police, District Nainital, to re-examine 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.

Till the decision is taken by the SSP, Nainital, the

protection shall continue. It is made clear that the

disposal of this Writ Petition shall not be given any

negative weightage.

5. In sequel thereto, all pending applications also

stand disposed of.

6. Urgent certified copy of this order be issued to

the parties, as per Rules.

7. 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: 18th May, 2022 Rathour