Prachi Tyagi & Another vs State Of Uttarakhand & Others

S.K. Mishra, J

In this writ petition, the petitioners have prayed for the following reliefs:-

“i. a writ, order or direction in the nature of mandamus commanding the respondent Nos.1 to 3 to provide adequate security to the life and liberty of the petitioners.

ii. Issue a writ, order or direction in the nature of mandamus commanding respondent nos.4 to 6 not to interfere in the personal life and liberty of the petitioners.

iii. Issue or pass any other order or direction which this Hon’ble Court may deem fit and proper under the circumstances of the case”.

The learned counsel for the petitioners, submits that on 15.03.2022, the petitioners have already made a representation before the Senior Superintendent of Police, Haridwar for protecting their lives, a copy whereof is annexed as Annexure No.4 to this writ petition, 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 dispose of the writ petition by directing the Station House Officer, P.S. Manglore, District Haridwar to provide protection for twenty-one days to the petitioners. In the meantime, the Senior Superintendent of Police, Haridwar-respondent No.2 shall take a decision on the representation of the petitioners (Annexure No.4) after taking appropriate information from the S.H.O. concerned or any other reliable sources.

In the course of hearing of the writ petition, the learned counsel for the petitioners, submits that the petitioners are apprehending the adverse action taken by the police of State of Uttar Pradesh, and in fact, apprehending that the brother of the petitioner No.2 might have been picked up by the police of Muzaffarnagar, Uttar Pradesh.

The learned Deputy Advocate General assures this Court that he will instruct the concerned Senior Superintendent of Police, who will take appropriate instructions from the Senior Superintendent of Police/ Superintendent of Police, Muzaffarnagar, Uttar Pradesh, and do the needful.

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

Urgent copy of this order be supplied to the learned counsel for the parties, today itself, as per Rules.