PAWANPREET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Having heard Mr. Vinayak Pant, the learned counsel holding brief of Mr. Dharmendra B hwal, the learned counsel for the petitioner, and Mr. J.S. Virk, the learned Deputy Advocate General appearing for the State, it is clear that the petitioner has been provided police protection by the Senior Superintendent of Police, Nainital, and the Station House Officer, P.S. Ramnagar.

(2.) Since almost ten months have elapsed, in the meantime, threat perception might have changed. So, we dispose of the writ petition directing the Senior Superintendent of Police, Nainital to reassess the threat perception and take a decision, strictly in accordance with the merits of the case.

(3.) It is also directed that disposal of this writ petition should not be given any negative weightage while taking a decision. Let the Senior Superintendent of Police, Nainital take a decision within a period of twenty-one days from the date of production of a certified copy of this order.