SADHVI TRIPTA SARAWATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Sachin, learned counsel for the petitioners, and Mr. J.S. Virk, the learned Deputy Advocate General for the State.

(2.) In this case, the petitioners have prayed for granting of the police protection from the respondent Nos. 5 and 6, as there is some dispute between them. However, it is further clear from the record that there are civil cases pending between the parties, and mutation proceedings are pending before the Sub Divisional Magistrate.

(3.) In that view of the matter, we are not inclined to pass a writ of mandamus. However, it is submitted that the petitioners have been threatened over phone, and they can produce the audio clip of the same.