WPCRL/1978/2022
2023 Latest Caselaw 832 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA

               WRIT PETITION (CRL) NO. 1978 OF 2022
                              27TH MARCH, 2023
BETWEEN:
Tayyaba & another                                             .....Petitioners.
And
State of Uttarakhand & others                                 ....Respondents.

Counsel for the Petitioners : None.

Counsel for the State : Mr. J.S. Virk, learned Deputy Advocate General with Mr. R.K.

Joshi, learned Brief Holder.

The Court made the following:

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

None appears for the petitioner, when the matter is

called out.

2. Mr. Virk states that the petitioners have been

provided protection in terms of the order dated 21.10.2022,

passed by this Court.

3. We dispose of this writ petition in terms of the said

order. The State shall continue to assess the threat perceived

by the petitioners from the private respondents, and take

adequate steps, as are considered necessary, for providing

protection to the petitioners from the private respondents.

4. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 27th March, 2023 NISHANT