WPCRL/383/2023
2023 Latest Caselaw 835 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. 383 of 2023
                              27TH MARCH, 2023
BETWEEN:
Kamini & another                                                    .....Petitioners.
And
State of Uttarakhand & others                                       ....Respondents.

Counsel for the Petitioners : Km. Meenu, learned counsel.

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)

In compiance of the previous order dated

03.03.2023, the statement of petitioner no.1 has been

recorded under Section 164 of the Code of Criminal

Procedure, 1973, and the same has been sent to the Court in

a sealed cover, which has been opened. She has not

supported her complaint case, on the basis of which, FIR was

registered against petitioner no.2.

2. In the light of the aforesaid, we dispose of this writ

petition with a direction to the respondent-State to make an

assessment of the threat perceived by the petitioners from

respondent nos. 4 and 5 and to provide adequate protection

to the petitioners, as is considered necessary for their safety.

3. Respondent no.3 shall summon respondent nos. 4

and 5 to the police station and counsel them not to take law

into their own hands.

4. Writ petition stands disposed of accordingly.

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

(VIPIN SANGHI, C.J.)

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