WPCRL/261/2026
2026 Latest Caselaw 727 UK

Citation : 2026 Latest Caselaw 727 UK
Judgement Date : 6 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPCRL/261/2026 on 6 February, 2026

              Office Notes,
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      Date    or directions                 COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
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                               WPCRL No.261 of 2026

                               Hon'ble Siddhartha Sah, J.

Mr. Saurabh Kumar Pandey, learned counsel for the petitioners.

2. Mr. S.C. Dumka, learned AGA for the State.

3. By means of the present petition, the petitioners have sought police protection to their life and liberty.

4. Learned counsel for the petitioners has made a statement that the petitioners belong to the transgender (Kinnar) community. The petitioners have been living in the area of Bhagwanpur for a long time and earn livelihood for themselves and members of Dera by singing and dancing and giving congratulations on occasion of marriage, birth etc.

5. In para 6 of the petition, there is a categorical averment that from some time, some outside Kinnars have been harassing the petitioners and other Kinnars from the petitioners' Dera. On 27.01.2026, the private respondents came to the petitioners' Dera and began abusing them, and threatened the petitioners and member of their Dera saying "if they continue to sing, play music, or offer prayers in Bhagwanpur, the respondents will kill them and if any of them is found roaming around in the area respondent will bury them alive.

6. The counsel for the petitioners has submitted that there is a continuous threats the life and liberty to the petitioners. The petitioners have also appeared through video conferencing and Court interacted with them and they expressed the similar threats to their life and property.

7. In such view of the matter, there shall be an interim order.

8. Issue notice to the respondent nos.4 to

8. Steps to be taken within four days.

9. State may file counter affidavit within three weeks.

10. List this case on 12.03.2026.

11. The respondent no.3 is directed to grant adequate protection to the petitioners during the pendency of the writ petition.

12. Interim Relief Application (IA No.2 of 2026) and Urgency Application (IA No.1 of 2026) stand disposed of accordingly.

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(Siddhartha Sah, J.) Vacation Judge 06.02.2026

Ravi