Smt. Meenu And Others. ...Petitioners vs State Of Uttarakhand And Others
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Uttarakhand High Court

Smt. Meenu And Others. ...Petitioners vs State Of Uttarakhand And Others on 21 July, 2025

                                                         2025:UHC:6333-DB


     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
        HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                           AND
             HON'BLE SRI JUSTICE ALOK MAHRA
                               21ST JULY, 2025
         WRIT PETITION (CRL) No. 754 OF 2025

Smt. Meenu and others.                                      ...Petitioners
                                   Versus

State of Uttarakhand and others.                         ...Respondents
Counsel for the petitioners.       :   Mr. Shailabh Pandey and Mr. Yogesh
                                       Upadhyay, learned counsels.

Counsel for respondent nos. 1 to   :   Mr.   J.S.   Virk, learned Deputy
3.                                     Advocate General for the State of
                                       Uttarakhand.

JUDGMENT :

(per Sri G. Narendar, C.J.) Petitioners are before this Court, praying for

the following reliefs :

"(i) Issue a writ, order or direction in the nature of Mandamus, commanding and directing Respondent Nos. 1 to 3 to provide adequate police protection to the petitioners and their family members, including by way of police armed guard/gunner, for ensuring their safety and security in light of the grave and serious threats posed to their life and liberty.

(ii) Issue a writ, order or direction in the nature of Mandamus, commanding and directing Respondent Nos. 1 to 3 to ensure that the Respondent no.4 & 5 are not able to create any harm to the life, liberty and reputation of the Petitioners.

(iii) Issue a writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.

(iv) Award cost of the petition in favour of the petitioners."

2. On the last date of hearing, learned DAG was

directed to secure instructions. Today, on instructions,

2025:UHC:6333-DB

learned DAG submits that the fact, that the first

petitioner's husband and the fifth petitioner had obtained

loans from various persons, is not in dispute, and that

civil cases and criminal cases in this regard have also

been preferred by the parties, who are alleged to have

lent the money.

3. Learned DAG would further submit that,

notwithstanding the said fact, the third respondent is

duty bound, and will provide and ensure adequate

security to the petitioners.

4. The submission of learned DAG is placed on

record.

5. The Writ Petition is disposed of, placing on

record the submissions of the learned DAG.

As a sequel thereto, the miscellaneous

petitions, if any pending, shall stand closed.

_______________ G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dt: 21st July, 2025 Rahul RAHUL

PRAJAPAT 2.5.4.20=aa4fa3bee6691397758b14516e d3e66e61bf4c848741983ed8c39e4145cf 1dab, postalCode=263001, st=UTTARAKHAND,

I serialNumber=303B55CC3063D34AC45B F8A192FCAD15C390A1AAD7B39857D25 40AE4C28A4898, cn=RAHUL PRAJAPATI Date: 2025.07.22 10:45:35 +05'30'