20Th September vs State Of Uttarakhand & Others
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Uttarakhand High Court

20Th September vs State Of Uttarakhand & Others on 20 September, 2024

                                                             2024:UHC:6802-DB
        HIGH COURT OF UTTARAKHAND AT
                               NAINITAL
                HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI

                                     AND

                  HON'BLE SRI JUSTICE RAKESH THAPLIYAL

             WRIT PETITION (CRL) NO. 1041 OF 2024

                        20TH SEPTEMBER, 2024

Pooja Singh                                                  .....Petitioner.
                                   Versus

State of Uttarakhand & others                               ....Respondents.
Counsel for the Petitioner                 :      Mr.       Bhupesh   Kandpal,
                                                  learned counsel.

Counsel for the State                      :      Mr. R.K. Joshi, learned Brief
                                                  Holder.

The Court made the following:
JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

Learned State Counsel has informed that

there is a dispute with regard to sale of some property.

The first detailed representation was made by the

petitioner to the Police Station Kashipur, (Annexure-3,

at Page No.26), on 30.08.2024, and the petitioner has

also made a representation to the Additional

Superintendent of Police, Kashipur, District Udham

Singh Nagar on 04.09.2024.

2. Learned counsel for the petitioner is not

disputing the fact that there is dispute with regard to

sale of some property, which the petitioner has

purchased vide sale deed dated 28.08.2024. The 2024:UHC:6802-DB petitioner is apprehending threat from respondent

nos.4 to 8, as per detailed representation dated

30.08.2024 (Annexure-3).

3. Notice of motion. Learned State Counsel

accepts notice on behalf of respondent nos.1 to 3.

4. At this stage, the writ petition is being

disposed of by giving direction to the respondents-

authorities to look into the representation as well the

threat perception given to the petitioner, and necessary

protection be provided to the petitioner in accordance

with law.

5. The writ petition is disposed of in the above

terms.

6. Pending application, if any, also stands

disposed of.

(RITU BAHRI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 20th September, 2024 NISHANT

NISHANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605c a57cdc00ec2b7462b452b326, postalCode=263001,

KUMAR st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C208 92BC63A055CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2024.09.21 11:57:21 +05'30'