HABC/15/2021
2021 Latest Caselaw 3263 UK

     IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
            ON THE 24TH DAY OF AUGUST, 2021
                              BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
                                   AND
        HON'BLE SHRI JUSTICE ALOK KUMAR VERMA

HABEAS CORPUS WRIT PETITION No. 15 of 2021

BETWEEN:

Manish Kumar.                                         ....Petitioner
         (By Mr. Naman Kamboj & Mr. Siddhartha Gupta, Advocates)

AND:
State of Uttarakhand & others.                     .....Respondents
         (By Mr. J.S. Virk, Deputy Advocate General with Mr. Rakesh
         Kumar Joshi, Brief Holder for the State of Uttarakhand/
         respondent nos.1, 3 & 4 and Mr. Gopal K. Verma, Additional
         C.S.C. for the State of Uttar Pradesh/respondent nos. 2 & 5)

              This Habeas Corpus 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 petitioner makes a statement at the bar that, after filing of this Habeas Corpus Writ Petition, the detenue has been released.

2. In such view of the matter, the relief, as claimed in this Habeas Corpus Writ Petition, does not survive.

3. Accordingly, the Habeas Corpus Writ Petition fails and is dismissed.

(MANOJ KUMAR TIWARI, J.)

(ALOK KUMAR VERMA, J.) Arpan