WPCRL/537/2023
2023 Latest Caselaw 1028 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL


         THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                AND
             THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA




          WRIT PETITION (CRIMINAL) NO. 537 OF 2023


                             18TH APRIL, 2023

Between:


Amar Singh                                   ......        Petitioner


and


State of Uttarakhand & others                ......        Respondents


Counsel for the petitioner        :   Mr.  Bhuvnesh   Joshi,   learned
                                      counsel

Counsel for the respondents       :   Mr. Rakesh Kumar Joshi, learned
                                      Brief Holder for the State of
                                      Uttarakhand / respondent Nos. 1
                                      to 3


The Court made the following:


JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)



             Issue notice.


             Counsel appears and accepts notice on behalf

of respondent Nos. 1 to 3.
                              2




2)        The   petitioner   has   preferred   the    present

petition to seek a direction to the respondent authorities

to provide him adequate police protection.


3)        The case of the petitioner is that he has

gathered information under the Right to Information Act

from the different departments of the Government

regarding S.N. Sharma, Government Inter College,

Sultanpur, Bazpur, Udham Singh Nagar, which point to

serious corruption and irregularities being committed in

the said college.   He claims that his other applications

under the said Act, are still pending response.          The

petitioner claims that on account of the aforesaid

exercise, he is receiving threats from the private

respondents, namely, respondent Nos. 4 to 12, so as to

dissuade him from unearthing further information, or

utilizing the same for exposing them. He further claims

that some cases have also been registered against him.


4)        We are not going into the issues of correctness

of the allegations made by the petitioner.           However,

every citizen is entitled to live in an environment of

peace and safety.


5)        We dispose of this petition with a direction to

the state authorities to make an assessment of the
                            3




threat perceived by the petitioner, and take steps, as are

considered necessary, for his safety.


6)         We, however, make it clear that this order

shall not be used by the petitioner in any proceedings for

any other purposes whatsoever, and no court shall be

influenced by this order, while dealing with the cases,

wherein the petitioner is involved.


7)         Petition stands disposed of in the aforesaid

terms.



                                        ________________
                                        VIPIN SANGHI, C.J.



                                  _________________
                                 ALOK KUMAR VERMA, J.

Dt: 18th APRIL, 2023 Negi