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Judgment
Ramesh Ranganathan, CJ
Heard Ms. Neetu Singh, learned counsel for the petitioner and Mr. Subhash Tyagi Bhardwaj, learned Deputy Advocate General appearing on behalf of State and, with their consent, the writ petition is disposed of at the stage of admission.
A First Information Report was lodged as Case Crime No.0257/2019, against respondent Nos.3 to 8 for the offences under Sections 376(2) (n), 377, 315, 323, 328,504,506 of IPC and Section 5/6 POCSO Act, and Section 3/4 of the Muslim Women (Protection of Marriage Rights) Ordinance, 2018 at Police Station Kotwali-Gangnahar Roorkee, District Haridwar.
The Second petitioner apprehends threat to her life from respondent Nos.3 to 8, and has invoked the jurisdiction of this Court seeking police protection. The photograph of the third respondent's son is enclosed which shows him to be carrying four firearms, two in his hands and two in his vest.
Instead of keeping the writ petition pending on the file of this Court suffice it to direct the Senior Superintendent of Police, Haridwar to cause an enquiry into the matter and, if he is satisfied that there is indeed a threat to the life of the petitioners, to then provide them police protection. A decision in this regard shall be taken at the earliest, preferably within one week from today.
The writ petition stands disposed of accordingly.
Let a certified copy of this order be issued to learned counsel for the parties, on payment of prescribed charges, today itself.