Sonali Chaudhary & Another vs State Of Uttarakhand & Others
2014 Latest Caselaw 2182 Del

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
               WRIT PETITION (CRL) NO. 254 OF 2014

Sonali Chaudhary and another.                                     ........Petitioners

                                        Versus

State of Uttarakhand and others.                                  ...Respondents.

Mr. M.S. Bisht, Advocate for the petitioners
Mr. G.S. Negi, Brief Holder for the State of Uttarakhand / respondent nos. 1 to 3.
Mr. Piyush Garg, Advocate for respondent no. 4.

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

Barin Ghosh, C.J. (Oral)

Respondent no. 4 has been served. Mr. Piyush Garg, Advocate appears on behalf of the said respondent. Learned counsel appearing on behalf of respondent no. 4 submits that his client never made any attempt to cause any physical harm to either of the petitioners, nor shall make any such attempt ever in future. In those circumstances, the purpose of the writ petition has served. The writ petition is, accordingly, disposed of.

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