WPCRL/1508/2021
2021 Latest Caselaw 3190 UK

  IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
           ON THE 18TH DAY OF AUGUST, 2021
                                 BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
                                   AND
        HON'BLE SHRI JUSTICE ALOK KUMAR VERMA

  WRIT PETITION (CRIMINAL) No. 1508 of 2021


BETWEEN:

Smt. Kajal and another.                                  ....Petitioners
         (By Mr. Kaushal Sah              Jagati   and     Mr.   Yogesh
         Upadhyaya, Advocates)

AND:

State of Uttarakhand & others.                      ...Respondents
         (By Mr. J.S. Virk, Deputy Advocate General with Mr. Rohit
         Dhyani, Brief Holder for the State of Uttarakhand)

              This Writ Petition coming on for hearing this day,
         Hon'ble Shri Justice Manoj Kumar Tiwari, J. delivered the
         following Judgment:

                          JUDGEMENT

Learned counsel for the petitioners seeks permission of this Court to withdraw this writ petition with liberty to file fresh petition, with better particulars.

2. Permission is granted.

3. The writ petition is dismissed as withdrawn with liberty as aforesaid.

(MANOJ KUMAR TIWARI, J.)

(ALOK KUMAR VERMA, J.) Arpan