WPCRL/415/2021
2021 Latest Caselaw 1546 UK

       IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL


      THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH
                           CHAUHAN

                                   AND

            THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


               Writ Petition (Criminal) No. 415 OF 2021

                         20TH APRIL, 2021


     Between:

     Smt. Kamal Deep Kaur and another.                ...Petitioners.


     and


     State of Uttarakhand and others.                ...Respondents


     Counsel for the petitioners:        Mr. Archit         Khokher,
                                         Advocate.

     Counsel for the respondent          :Mr. J.S. Virk, learned
                                         Deputy         Advocate
                                         General for the State of
                                         Uttarakhand.


     The Court made the following:


JUDGMENT : (per Hon'ble the Chief Justice Sri Raghvendra Singh Chauhan)

           Mr. Archit Khokher, the learned counsel for the

petitioners, informs this Court that the petitioners have

shifted    their   residence      from     Uttarakhand       to   U.P.

Therefore, the present petition has become infructuous.


2.         It is, hereby, dismissed as infructuous.




                                     1
 3.             In sequel thereto, pending application, if any,

stands disposed of.


4.             No order as to costs.




                       _____________________________
                       RAGHVENDRA SINGH CHAUHAN, C.J.


                                           ___________________
                                           ALOK KUMAR VERMA, J.

Dt: 20TH April, 2021 Rathour