Uttarakhand High Court
Jyoti Singh vs State Of Uttarakhand & Another on 24 February, 2015
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
BAC No. 05 of 2015 In BA1 No.700 of 2014 Hon'ble Sudhanshu Dhulia, J.
Ms. Jyoti Singh, present in person. Mr. T.P.S. Takuli, learned Brief Holder, present for the State.
This is a bail cancellation application filed by the applicant/complainant who appears in person before this Court.
On the last occasion, notices were issued to the accused Mr. Vivek Swaroop, who is not represented before this Court as yet.
The Chief Judicial Magistrate, Udham Singh Nagar is hereby directed to serve the notices of this case to Mr. Vivek Swaroop. It is made clear that the direction to the learned Chief Judicial Magistrate, Udham Singh Nagar is only for the service of notices through his subordinates and not for anything further. He shall not exert any pressure or force on the respondent Mr. Vivek Swaroop while doing so.
The applicant Ms. Jyoti Singh also expresses threat to her life and the life of her 18 months son. She presently resides at Haldwani, District Nainital.
Considering the above, this Court appoints Ms. Janki Surya, Advocate as amicus curiae in this case to assist the court. Presently, the amicus will be given an amount of Rs.5000/- within a period of one week from today.
The Senior Superintendent of Police, Nainital is hereby directed to provide police protection to the applicant Ms. Jyoti Singh. If need be, he shall give instruction to the Additional Superintendent of Police at Haldwani to implement the order of this Court.
List this matter on 11th March, 2015 in the daily cause list.
State shall file its counter affidavit by that time.
(Sudhanshu Dhulia, J.) 24.02.2015 ML