WPCRL/216/2023
2023 Latest Caselaw 836 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. 216 of 2023
                              27TH MARCH, 2023
BETWEEN:
Rani & 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.

Counsel for the Private Respondent : Mr. Rajendra Singh Azad, learned counsel.

The Court made the following:

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

None appears for the petitioners, when the matter

is called out.

2. The petitioners have preferred the present writ

petition to seek a direction to the State to provide them

protection from respondent no.3, who is the brother of

petitioner no.1, on the ground that respondent no.3 is not

happy with marriage of the petitioners. On 10.02.2023, this

Court had granted protection to the petitioners.

3. Mr. Virk states that said order has been

implemented and the petitioners are living peacefully.

4. We dispose of this writ petition is the aforesaid

light.

5. The State shall continue to make an assessment of

the threat perceived by the petitioners from respondent no.3

and to provide adequate protection to them for their safety as

is considered necessary.

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

(VIPIN SANGHI, C.J.)

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