Vidhya And Others ...Petitioners vs S.S.P
2025 Latest Caselaw 558 UK

Uttarakhand High Court

Vidhya And Others ...Petitioners vs S.S.P on 5 June, 2025

                                                    2025:UHC:4565-DB

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

      HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                         AND
           HON'BLE SRI JUSTICE ALOK MAHRA

                          05th June, 2025

         WRIT PETITION CRIMINAL No. 287 OF 2025

Vidhya and Others                                     ...Petitioners

                               Versus

S.S.P., Dehradun
and Others                                          ...Respondents


Presence:-
Mr. Nandan Arya, learned counsel for the petitioners.
Mr. J.S. Virk, learned Deputy Advocate General for the State.



----------------------------------------------------------------------

JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

We have heard learned counsel for the petitioners

and learned Deputy Advocate General for the State.

2. Learned Deputy Advocate General submits that,

there is a claim and counter-claim in respect of a

property and on account of the same disputes have

arisen between the petitioners and private respondents

and the disputes are subsisting and, in view of the

disputes over the property, friction and unrest has

arisen between the parties.

3. Per contra, learned counsel for the petitioners

submits that petitioners have already moved the

2025:UHC:4565-DB competent Civil Court for appropriate reliefs and the

same is pending.

4. In view of the submissions made by the learned

Deputy Advocate General, we are of the opinion that

the instant writ petition could be disposed of by

directing the concerned Station House Officer to

monitor the safety and security of life and limb of the

petitioners. That apart, the 1st respondent shall also

look into the role of respondent nos. 3 and 4 and if any

direct role is discernible, then the S.S.P. shall send a

report to the concerned competent authorities.

5. The writ petition stands ordered accordingly.

6. There shall be no order as to costs.

_______________ G. NARENDAR, C.J.

_______________ ALOK MAHRA, J.

Dt: 5th June, 2025 UJJWAL