Kuldeep Bhardwaz vs State Of Uttarakhand & Others
2023 Latest Caselaw 308 UK

HIGH COURT OF UTTARAKHAND AT NAINITAL

         Criminal Writ Petition No. 139 of 2023

Kuldeep Bhardwaz                              ........Petitioner

                            Versus

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

Present:-
      Mr. Bilal Ahmed, Advocate for the petitioner.
      Mr. Lalit Miglani, A.G.A. along with Ms. Sangeeta Bhardwaj,
      Brief Holder for the State.

Hon'ble Ravindra Maithani, J. (Oral)

The instant petition has been filed seeking

protection from respondent nos. 3 to 6, on the ground

that the petitioner had lodged an FIR No.270 of 2018,

under Sections 420, 323, 504 & 307 IPC, Police Station

Manglore, District Haridwar against respondent nos. 3 to

6, therefore, they are extending threats to the petitioner.

2. Heard learned counsel for the parties and

perused the record. Learned counsel for the petitioner

appeared through video conferencing.

3. According to the petitioner's case, he is a

witness in the FIR. If any threat is being extended to the

petitioner, he can very well file an application under the

Witness Protection Scheme, as promulgated, pursuant to

the judgment of the Hon'ble Supreme Court in the case of

Mahender Chawla & others vs. Union of India & others,

(2019) 14 SCC 615.

4. With these observations, the instant writ

petition stands disposed of.

(Ravindra Maithani, J.) Vacation Judge 20.01.2023 AK