GULSHAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Issue notice.

(2.) In view of the order that we propose to pass, we do not consider it necessary to issue notice to respondent No. 4.

(3.) The petitioner has preferred this petition to seek directions to respondent Nos. 2 and 3 to provide protection to the petitioner from respondent No. 4.