ANJALI RANI 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 on 18/1/2022, the petitioner has already made a representation before the Senior Superintendent of Police, Haridwar 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 dispose of the writ petition by directing the Station House Officer, P.S. Kotwali Roorkee, District Haridwar to provide protection of twenty-one days to the petitioner. In the meantime, the Senior Superintendent of Police, Haridwar-respondent No.2 shall take a decision on the representation of the petitioner (Annexure No.4) after taking appropriate information from the S.H.O. concerned or any other reliable sources.