Shefali & Another ......Petitioners vs State Of Uttarakhand & Others
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Uttarakhand High Court

Shefali & Another ......Petitioners vs State Of Uttarakhand & Others on 29 October, 2025

                                                                2025:UHC:9535-DB

     HIGH COURT OF UTTARAKHAND AT NAINITAL
 HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                                    AND
      HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                        29TH OCTOBER, 2025
       WRIT PETITION (CRL) NO. 1189 OF 2025
Shefali & another                                              ......Petitioners.
                                   Versus
State of Uttarakhand & others                              .......Respondents.

Counsel for the Petitioners          :       None.
Counsel for the State                :       Mr.   J.S.    Virk,   learned   Deputy
                                             Advocate General with Mr. R.K.
                                             Joshi, learned Brief Holder.

JUDGMENT :

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

Case is called. There is no representation on

behalf of the petitioners.

2. Learned Deputy Advocate General would

submit the petitioners are witnesses and are entitled to

protection program under the Uttarakhand Witness

Protection Act, 2020.

3. The submission of learned Deputy Advocate

General is placed on record.

4. Petition is disposed of by directing

respondent no.2 to ensure that petitioners are provided

with the necessary protection, as mandated under the

2025:UHC:9535-DB

Uttarakhand Witness Protection Act, 2020.

5. Petition stands ordered accordingly.

6. Pending application, if any, also stands

disposed of.

7. There shall be no order as to costs.

8. As a sequel thereto, pending application, if

any, shall stand closed.

________________ G. NARENDAR, C.J.

__________________ SUBHASH UPADHYAY, J.

Dated: 29th October, 2025 NISHANT