KAMINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In compiance of the previous order dtd. 3/3/2023, the statement of petitioner no.1 has been recorded under Sec. 164 of the Code of Criminal Procedure, 1973, and the same has been sent to the Court in a sealed cover, which has been opened. She has not supported her complaint case, on the basis of which, FIR was registered against petitioner no.2.

(2.) In the light of the aforesaid, we dispose of this writ petition with a direction to the respondent-State to make an assessment of the threat perceived by the petitioners from respondent nos. 4 and 5 and to provide adequate protection to the petitioners, as is considered necessary for their safety.

(3.) Respondent no.3 shall summon respondent nos. 4 and 5 to the police station and counsel them not to take law into their own hands.