WPCRL/335/2021
2021 Latest Caselaw 412 UK

     THE HIGH COURT OF UTTARAKHAND

                    AT NAINITAL
         ON THE 23RD 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. 335 OF 2021


BETWEEN:
1. Rajpal Singh,
   Aged about 42 years,
   S/o Shri Dharam Veer Singh,
2. Smt. Barkha Rani,
   Aged about 35 years,
   W/o Rajpal Singh,
   D/o Shri Dori Lal,
   Both R/o Village Kanakpur, Post Office Kashipur,
   P.S. I.T.I., District Udham Singh Nagar
   (Uttarakhand), presently residing in a rented
   house in Mohalla Avas Vikas, P.S. Kashipur,
   District Udham Singh Nagar.     ......Petitioners.
      (By Mr. Sanjay Kumar, Advocate)

AND:
1. State of Uttarakhand,
   through Secretary Home,
   Dehradun.
2.    Senior Superintendent of Police, Udham Singh
      Nagar.
3.    Inspector, P.S. I.T.I., District Udham Singh
      Nagar.
4.    Inspector, P.S. - Kashipur, District Udham Singh
      Nagar.
5.    Shri Mahindra Singh, S/o Shri Baburam,
6.    Shri Dori Lal, S/o Shri Baburam,
7.    Smt. Kela Devi, W/o Dori Lal,
8.    Shri Vishal, S/o Shri Dori Lal,
      Respondent no. 5 to 8 all are R/o Village Kachnal
      Gousai, Post Office Kashipur, P.S. I.T.I., District
      Udham Singh Nagar (Uttarakhand).
                                      ......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. Sanjay Kumar, learned counsel for the petitioners, seeks liberty to withdraw the present writ petition and to file a habeas corpus writ petition, inter alia, on the grounds that Mrs. Barkha Rani- petitioner no. 2 is being illegally detained by respondent nos. 5 to 8, her parents and relatives.

2. Therefore, this writ petition is dismissed as withdrawn; the liberty, so sought for, is, hereby, granted.

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