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High CourtsDivision Bench(2022) 03 UK CK 0131

Alisha Zeenat And Another vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 22 March 2022

HON’BLE JUDGES
S.K. Mishra, J · R.C. Khulbe, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (CRL) No. 1485 Of 2021
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Judgment

9 paragraphs · 187 words

S.K. Mishra, J

1.

None appears for the petitioners.

2.

Mr. J.S. Virk, the learned Deputy Advocate General for the State of Uttarakhand, submits that the petitioners are not residing at the given address.

3.

After the order passed by this Court on 17.08.2021, police protection has been granted to the petitioners.

4.

In that view of the matter, the Writ Petition is disposed of by directing the Senior Superintendent of Police, District Haridwar, to reexamine the matter, and to take a decision whether it is necessary to continue providing police protection to the petitioners, after taking intelligence from the S.H.O. concerned within 21 days. However, it is made clear that the disposal of this Writ Petition shall not be given any negative weightage.

5.

With the aforesaid observations, the Writ Petition is disposed of.

6.

In sequel thereto, all pending applications also stand disposed of.

7.

Urgent certified copy of this order be issued to the parties, as per Rules.

8.

A free copy of this order shall be provided to the learned Deputy Advocate General for the State Government for onward communication and early compliance.