Unknown vs State Of Uttarakhand & Others
2025 Latest Caselaw 5901 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand & Others on 1 December, 2025

                                                        2025:UHC:10670-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

        HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                     AND
         HON'BLE SRI JUSTICE SUBHASH UPADHYAY
          Writ Petition (Criminal) No.1089 of 2025
                         1st December , 2025

Ram Prasad                                                   ----Petitioner

                                  versus

State of Uttarakhand & Others                     ----Respondents
-------------------------------------------------------------------
Presence:-
Ms. Sukhwani Singh, learned counsel for the petitioner
Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Kumar Joshi,
learned Brief Holder for the State.
-------------------------------------------------------------------

JUDGMENT:

(per Sri Subhash Upadhyay, J.)

This writ petition has been filed for the

following relief:-

(i) Issue a writ, order or direction in the nature of mandamus commanding the respondent nos.2 and 3 to take appropriate action on complaint of petitioner and to provide the adequate security to the life and liberty of the petitioner.

2. In sequel to order dated 15.10.2025,

Secretary, District Legal Services Authority, Haridwar

has submitted a report dated 18.11.2025.

3. A perusal of the report indicates that the

parties appeared before the concerned Secretary

2025:UHC:10670-DB

where their statements were recorded and the parties

gave assurance to maintain peace and harmony. The

SHO, P.S. Khanpur, District Haridwar also appeared

and informed the Secretary, DLSA that no disputes or

altercations have been reported between the two

parties and that the last three weeks have passed

peacefully and the parties have assured that they will

maintain a harmonious relationship in future as well.

4. Said report is placed on record.

5. In view of the statements given by the parties

before the Secretary, DLSA, Haridwar, no further

orders are required in the matter. The writ petition

stands disposed of accordingly.

6. Pending applications, if any, also stand

disposed of.

(G. NARENDAR, C.J.)

(SUBHASH UPADHYAY, J.) Dated: 01.12.2025 Rajni