Smt. Jeenat & Another vs State Of Uttarakhand & Others
2014 Latest Caselaw 2208 Del

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                Writ Petition (Criminal) No. 173 of 2014

Smt. Jeenat and another                         ...........              Petitioners

                                        Versus

State of Uttarakhand and others                 ...........            Respondents

           Present: Mr. Mohd. Safdar, Advocate for the petitioners.
                    Mr. G.S. Negi, Brief Holder for the State/respondent Nos. 1
                    and 2.


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

BARIN GHOSH, C.J. (Oral)

Respondent No.3 has been served. Despite that, none appears on behalf of the said respondent.

2. We, accordingly, dispose of the writ petition by directing the respondent No.2 to ensure that no physical harm is caused to the petitioners by or at the instance of respondent No.3.

                    (V.K. Bist, J.)                   (Barin Ghosh, C.J.)
                      01.05.2014                           01.05.2014


P. Singh