Citation : 2021 Latest Caselaw 389 UK
Judgement Date : 22 February, 2021
THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
ON THE 22ND DAY OF FEBRUARY, 2021
BEFORE:
HON'BLE SHRI JUSTICE RAGHVENDRA SINGH
CHAUHAN, C.J.
AND
HON'BLE SHRI JUSTICE ALOK KUMAR VERMA, J.
WRIT PETITION (CRL) NO. 1541 OF 2020
BETWEEN:
1. Smt. Ansika,
Aged about 21 years,
D/o Shri Perdeep,
W/o Shri Atul Aajad,
R/o Village Khandlana at present Village
Rasoolpur @ Kankarkhata, P.S. Kotwali Laksar,
District Haridwar.
2. Atul Aajad,
Aged about 28 years,
S/o Take Chand,
Village Rasoolpur @ Kankarkhata, P.S. Kotwali
Laksar, District Haridwar.
......Petitioners.
(By Mr. Mohd. Alauddin, Advocate)
AND:
1. State of Uttarakhand,
through Secretary Home,
Dehradun.
2. Senior Superintendent of Police, Haridwar,
District Haridwar.
3. Inspector, P.S. Kotwali Laksar, District Haridwar.
4. Perdeep, S/o late Desraj,
5. Lokesh, S/o Deshraj,
Both are R/o Village Khandlana Nakur, P.S. Titro,
District Saharanpur.
6. Manoj Kaushik, S/o Maniram, R/o Village Kunja
Bahaderpur, P.S. Kotwali Roorkee, District
Haridwar.
......Respondents.
1
(Shri J.S. Virk, learned Deputy Advocate General
for the State of Uttarakhand)
This writ petition coming on for hearing this day,
Hon'ble Shri Justice Raghvendra Singh Chauhan, C.J.
delivered the following order:
JUDGMENT
Mr. Mohd. Alauddin, learned counsel for the petitioners, informs this Court that both the parties are living peacefully. Therefore, this case has becomes infructuous.
2. The Writ Petition is, hereby, dismissed as infructuous.
3. No order as to costs.
4. In sequel thereto, pending application, if any, stands disposed-of.
(Raghvendra Singh Chauhan, C.J.)
(Alok Kumar Verma, J.) Rathour
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