Smt. Janki & Another vs State Of Uttarakhand & Others
2014 Latest Caselaw 2179 Del

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
               WRIT PETITION (CRL) NO. 182 OF 2014

Smt. Janki and another.                                          ........Petitioners

                                        Versus

State of Uttarakhand and others.                                 ...Respondents.

Mr. D.S. Mehta, Advocate for the petitioners
Mr. G.S. Negi, Brief Holder for the State of Uttarakhand / respondent nos. 1 & 2.
Mr. Lalit Sharma, Advocate for respondent nos. 3 to 6.

Coram:          Hon'ble Barin Ghosh, C.J.
                Hon'ble V.K. Bist, J.

Barin Ghosh, C.J. (Oral)

Respondent nos. 3 to 6 have been served. They have entered appearance through Mr. Lalit Sharma, Advocate. Mr. Lalit Sharma, on instructions received by him from his clients, has submitted that his clients never threatened to cause any physical harm to the petitioners, nor in future, they will take any step in that regard. That being the situation, the writ petition is disposed of.

       (V.K. Bist, J.)                                 (Barin Ghosh, C.J.)
                                  30.04.2014
Rathour