KULDEEP BHARDWAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition has been filed seeking protection from respondent nos. 3 to 6, on the ground that the petitioner had lodged an FIR No.270 of 2018, under Ss. 420, 323, 504 and 307 IPC, Police Station Manglore, District Haridwar against respondent nos. 3 to 6, therefore, they are extending threats to the petitioner.

(2.) Heard learned counsel for the parties and perused the record. Learned counsel for the petitioner appeared through video conferencing.

(3.) According to the petitioner's case, he is a witness in the FIR. If any threat is being extended to the petitioner, he can very well file an application under the Witness Protection Scheme, as promulgated, pursuant to the judgment of the Hon"ble Supreme Court in the case of Mahender Chawla and others vs. Union of India and others, (2019) 14 SCC 615.