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Amit Kumar And Others vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 27 May 2022 · Citation: (2022) 05 UK CK 0109

HON’BLE JUDGES
S.K. Mishra, J · Alok Kumar Verma, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (CRL) No. 1042 Of 2022
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Judgment

11 paragraphs · 352 words

S.K. Mishra, J

1.

In this Writ Petition, the petitioners have prayed for the following reliefs :-

“(i) A writ order or direction in the nature of in the nature of mandamus commanding the State respondent no. 1, 2 and 3 to protect the life and liberty of the petitioners from the respondent no.4 to 10 and their associates by providing police protection to the petitioners and initiating appropriate action against the private respondents.

(ii) any other suitable writ, order or direction which this Hon’ble Court of may deem fit and proper under the circumstances of the case.

(iii) Award the cost of petition to the petition.”

2.

The learned counsel for the petitioners submits that the petitioners have already made a representation on 20.11.2021 before the Senior Superintendent of Police, District Haridwar-respondent no. 2 for protecting their lives, but nothing has been done as yet. In the meantime, an F.I.R. has already been lodged on 04.05.2022 against some of the private respondents. Having been left with no other remedy, the petitioners have filed the present Writ Petition.

3.

In that view of the matter, we hereby dispose of the Writ Petition by directing the Senior Superintendent of Police, District Haridwar-respondent no. 2 to take a decision on the representation of the petitioners within 21 days from today. The Senior Superintendent of Police, District Haridwar shall take information and intelligence from the concerned SHO during the course of action whether further police protection is required or not. In the interregnum, the SHO, Police Station Kotwali Roorkee, District Haridwar-respondent no. 3 shall provide necessary police protection for protecting the lives and liberty of the petitioners.

4.

Let a free copy of this order be immediately handed over to Mr. J.S. Virk, the learned Deputy Advocate General for the State of Uttarakhand, for onward communication and early compliance.

5.

Urgent copy of this order be supplied to the learned counsel for the parties, as per Rules, during the course of the day.

6.

The Writ Petition is, hereby, disposed of.

7.

Interim relief application (IA No. 01 of 2022) is also disposed of accordingly.