Farha And Another. ...Petitioners vs State Of Uttarakhand And Others
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Uttarakhand High Court

Farha And Another. ...Petitioners vs State Of Uttarakhand And Others on 24 June, 2025

                                                                                                                  2025:UHC:5317-DB


                                                       IN THE HIGH COURT OF UTTARAKHAND
                                                                  AT NAINITAL
                                                        HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                                                           AND
                                                             HON'BLE SRI JUSTICE ALOK MAHRA
                                                                   24TH JUNE, 2025
                                                         WRIT PETITION (CRL) No. 645 OF 2025
Farha and another.                                                                                                ...Petitioners
                             Versus
State of Uttarakhand and others.                                                                               ...Respondents
 Counsel for the petitioners.                                               :   Mr. Harshpal Sekhon, learned counsel.

 Counsel for                                             the   respondent
                              Mr. J.S. Virk, learned DAG with Mr. R.K.      :
 nos. 1 to 3.                 Joshi, learned B.H. for the State of
                              Uttarakhand.
JUDGMENT :

(per Sri G. Narendar, C.J.) The matter was mentioned on 20.06.2025, in view of some undesirable activity by the private respondents, which resulted in the High Court security interfering, and also counseling the private respondents. Thereafter, in view of the apprehension expressed, the petitioners were also escorted to their native town.

2. Today, the learned DAG submits that the SHO, after assessing the threat perception, has continued the protection, and the learned DAG assures that, as long as there is a perceivable threat to the life and limb of the petitioners, the SHO would continue monitoring the situation and also ensure security. The submission of learned DAG is placed on record.

3. The Writ Petition stands disposed of, on the basis of the submission recorded above.

_______________ G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dt: 24th June, 2025 Rahul

RAHUL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3e66 e61bf4c848741983ed8c39e4145cf1dab,

PRAJAPATI postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A19 2FCAD15C390A1AAD7B39857D2540AE4C28A 4898, cn=RAHUL PRAJAPATI Date: 2025.06.25 15:58:08 +05'30'