Uttarakhand High Court

Petitioners vs State Of Uttarakhand And Others on 3 May, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
            HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                              AND
              HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                               03RD MAY, 2024

        WRIT PETITION (CRL) No. 438 OF 2024

Pratpal Singh and others.
                                                              ...Petitioners

                                   Versus

State of Uttarakhand and others.
                                                            ...Respondents

Counsel for the petitioners.         :   Mr. Sanpreet Singh Ajmani, learned
                                         counsel.

Counsel for respondent nos. 1 to     :   Mr.   J.S.   Virk,   learned  Deputy
4.                                       Advocate General with Mr. Rakesh
                                         Kumar Joshi, learned Brief Holder for
                                         the State of Uttarakhand.

JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

Counsel for the petitioners have made a

representation to the Senior Superintendent of Police,

District Udham Singh Nagar - Annexure No. 9,

requesting him to maintain law and order in the

meeting, which is scheduled to be held on 05.05.2024

by the General Secretary of the Committee of

Management, Gurudwara Shri Nanakmatta Sahab.

2. Counsel for the State, on instructions, says

that the S.S.P., District Udham Singh Nagar will look into the representation made by the petitioners, and

law and order will be maintained.

3. Keeping in view the above-said instructions,