JYOTI SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this Writ Petition, the petitioner has prayed for the following reliefs :-

(2.) The learned counsel for the petitioner submits that the petitioner has already made a representation before the Senior Superintendent of Police, District Udham Singh Nagar-respondent no. 2 for protecting her life, 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 petitioner has filed the present Writ Petition.

(3.) In that view of the matter, we hereby dispose of the Writ Petition by directing the Senior Superintendent of Police, Udham Singh Nagar-respondent no. 2 to take a decision on the representation of the petitioner (Annexure No. 4) within 21 days from today. In the interregnum, the SHO, Police Station Kashipur, District Udham Singh Nagar-respondent no. 3 shall pay a visit to the residence of the petitioner and the private respondents, and shall assess the situation and take necessary steps for protecting the life and liberty of the petitioner. The petitioner is an important witness in two criminal cases. Hence, the S.S.P., Udham Singh Nagar shall consider if he can invoke the powers and provisions under the Witness Protection Scheme of the State.