Khatija @ Chitra Bisht And Another vs State Of Uttarakhand And Others

S.K. Mishra, J

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

“i) To issue a writ order or direction in the nature of mandamus directing the respondent no. 2 & 3 to give police protection to the petitioners so that they may live their marital life peacefully and liberty of the petitioners may be secured.

ii) Issue a writ, order or direction which this Hon’ble Court may deem fit and proper under the facts and circumstances of the case.”

The learned counsel for the petitioners submits that the petitioners have already made a representation on 11.03.2022 before the Senior Superintendent of Police, District Nainital-respondent no.2 for protecting their lives, but nothing has been done as yet. Having been left with no other remedy, the petitioners have filed the present Writ Petition.

In that view of the matter, we hereby dispose of the Writ Petition by directing the Senior Superintendent of Police, Nainital-respondent no. 2 to take a decision on the representation of the petitioners dated 11.03.2022 within 30 days from today. In the interregnum, the SHO, Police Station Haldwani, District Nainital-respondent no. 3 shall provide necessary police protection for protecting the lives and liberty of the petitioners.

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.

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

The Writ Petition is, hereby, disposed of.

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