Subhneet Kaur And Another vs State Of Uttarakhand And Others

Ramesh Ranganathan, CJ

Heard Mr. Deep Chandra Joshi, learned counsel for the petitioners and Mr. G.S. Sandhu, learned Government Advocate appearing for the State Government and, with their consent, the Writ Petition is disposed of.

The jurisdiction of this Court has been invoked by the petitioners herein seeking police protection contending that they face a threat to their lives from respondents 5 to 7.

As both the petitioners claimed to have attained majority, we had, by our order dated 14.05.2020, directed that the petitioners be granted protection for a period of three weeks to ensure that there was no threat to their lives. The matter was adjourned thereafter since the investigation was still pending.

A report is filed today by the Investigating Officer stating that statement of witnesses were recorded under Section 161 Cr.P.C; and a charge-sheet has been finalized, and will be filed before the competent Court shortly.

Mr. G.S. Sandhu, learned Government Advocate, states that, in case the petitioners approach the third respondent, their threat perception would be examined and, if need be, police protection would be extended to them in accordance with law.

Mr. Deep Chandra Joshi, learned counsel for the petitioners, states that both the petitioners will appear before the third respondent within one week from today.

In case they do so, the third respondent shall record their statements and examine the threat perception to their lives and, if he is satisfied that there is indeed any threat to their lives, they shall be provided such protection as is necessary. Needless to state that the petitioners shall also cooperate in the early completion of the investigation.

The Writ Petition is, accordingly, disposed of. No costs.