Unknown vs State Of Uttarakhand & Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand & Others on 16 October, 2025

                                                                  2025:UHC:9350-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.1294 of 2025
                              16th October, 2025

Pradeep Kumar                                                   ----Petitioner

                                       versus

State of Uttarakhand & Others                                 ----Respondents

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Presence:-
Mr. Deepak Petshali, learned counsel for the petitioner
Mr. J.S. Virk, learned Deputy A.G. with Mr. Rakesh Kumar Joshi, learned Brief Holder for
the State
Ms. Anjali Bhargava, learned counsel for respondent no.4
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JUDGMENT:

(per Sri Subhash Upadhyay, J.)

1. Petitioner has approached this Court for the

following relief:-

(i) Issue a writ, order or direction in the nature of

mandamus directing the respondent nos.2 and 3 to

provide adequate security from respondent no.4 to the

life and liberty of the petitioner.

2. Learned Deputy Advocate General for the

State would submit that the petitioner is seeking

protection from the Gram Sabha and not from any

2025:UHC:9350-DB

specific individual. He would further submit that there is

a civil dispute pending between the parties.

3. Since there is a civil dispute pending between

the parties, the proper remedy for the petitioner would

be to approach the civil court. Thus, the writ petition

filed by the petitioner for protection has no merit. Same

is accordingly dismissed.

(G. NARENDAR, C.J.)

(SUBHASH UPADHYAY, J.) Dated: 16.10.2025 Rajni