PRACHI TYAGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this writ petition, the petitioners have prayed for the following reliefs:-

(2.) The learned counsel for the petitioners, submits that on 15/3/2022, 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.

(3.) 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.