Surinder Singh vs State Of Uttarakhand & Others
2025 Latest Caselaw 1102 UK

Uttarakhand High Court

Surinder Singh vs State Of Uttarakhand & Others on 5 June, 2025

                                                           2025:UHC:4558-DB


       HIGH COURT OF UTTARAKHAND AT NAINITAL
     HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                        AND
          HON'BLE SRI JUSTICE ALOK MAHRA
                  05TH JUNE, 2025

            WRIT PETITION (CRL) NO. 480 OF 2025
Surinder Singh                                              ......Petitioner
                                    Versus
 State of Uttarakhand & others                           .....Respondents

Counsel for the Petitioner      :      Mr. Basant Singh, learned counsel.
Counsel for the State           :      Mr. Yogesh Chandra Tiwari, learned
                                       Standing Counsel.


JUDGMENT :

(per Mr. G. Narendar, C.J.)

Heard learned counsel for the petitioner and

learned Deputy Advocate General for the State.

2. By an earlier order passed on 23.05.2025,

recording the submission of learned Deputy Advocate

General, the concerned Station House Officer was directed

as under in Paragraph No.3:-

"3. The concerned S.H.O. shall ensure protection to the petitioners as mandated under the Uttarakhand Witness Protection Act, 2020."

3. Today, learned Deputy Advocate General would

submit that in compliance with the directions of this Court,

the concerned SHO has taken out necessary steps and

made arrangements to ensure safety and security to the life

and limbs of the petitioner. He would further reiterate that

the petitioner being probable witness in a case, he is also

2025:UHC:4558-DB

entitled for protection under the Uttarakhand Witness

Protection Act, 2020.

4. The submission is placed on record.

5. In view of the submission and the provisions of

the Uttarakhand Witness Protection Act, 2020, the petition

is disposed of by reiterating the directions in Paragraph

No.3 of the order dated 23.05.2025.

6. The petition stands ordered accordingly.

7. There shall be no order as to costs.

8. Pending application, if any, also stands disposed

of.

________________

G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dated: 05th June, 2025 NISHANT