WPPIL/186/2025
2025 Latest Caselaw 4579 UK

Uttarakhand High Court

WPPIL/186/2025 on 23 September, 2025

                   Office Notes,
                      reports,
                     orders or
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SL.
        Date       or directions                        COURT'S OR JUDGES'S ORDERS
No
                        and
                    Registrar's
                    order with
                    Signatures
      23.09.2025                   In Re: Protecting Dignity of Woman Suo Motu PIL No.186 of 2025
                                   Hon'ble G. Narendar, C.J.

Hon'ble Subhash Upadhyay, J.

Mr. C.K. Sharma, learned counsel for the petitioner.

2. Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand.

3. Mr. C.K. Sharma, learned counsel brings to the notice of this Court some disturbing developments wherein certain posts made on Twitter and Facebook in respect of a ruling rendered by the Hon'ble Apex Court where the accused came to be acquitted by a judgment of the Hon'ble Apex Court.

4. The posts are not merely vituperative intimidating and provocatory but, in fact, braying for the blood of the counsel, who rendered her professional duties.

5. It is most unfortunate that the social media platforms are a remit for the immature, the unreasonable and oral incontinence and is turning into a nasty circus. In fact, one post reads "give betel nut to known people for such individuals"

probably referring to the word "supari" which is the native term used for betel nut, and thereby implying 'a contract to kill' be given.

6. Some of the posts are so provocative and only god knows what an imbalanced mind would do after reading such posts.

7. We are at a loss to understand as to how the social media platforms are hosting such posts and without accountability.

8. The DGP and the IG (Head of Cyber Crimes) to virtually appear before this Court during the course of the day.

9. We request the Deputy Advocate General to forthwith inform the same to the concerned officers.

10. The Senior Superintendent of Police, Nainital shall forthwith provide all security to petitioner and the concerned family members.

11. Registrar (Judicial) to communicate this order to Senior Superintendent of Police, Nainital.

12. No congregations or protests shall be allowed near the office premises and residence of the learned counsels.

(Subhash Upadhyay, J.) (G. Narendar, C.J.) 23.09.2025 23.09.2025 KK/SS