FARMAN ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This case has been heard through video conferencing.

(2.) Petitioners who are husband and wife respectively had filed this writ petition before this Court seeking protection as they had threat perception at the hands of private respondent no.3 who is father of petitioner no.2.

(3.) This Court vide its order dated 14.08.2020 had passed the following order:-