AKANKSHA SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) After the order was passed by this Court on 29/12/2021, police protection was granted to the petitioners.

(2.) It is submitted by Mr. Avidit Noliyal, the learned counsel for the petitioners, that in the meantime, an FIR has been registered against the private respondent, but he does not have any instructions.

(3.) In that view of the matter, the Writ Petition is disposed of by directing the Senior Superintendent of Police, District Haridwar, to reexamine the matter, and to take a decision whether it is necessary to continue providing police protection to the petitioners, after taking intelligence from the S.H.O. concerned within 21 days. However, it is made clear that the disposal of this Writ Petition shall not be given any negative weightage.