WPCRL/565/2020
2021 Latest Caselaw 449 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


           CRIMINAL WRIT PETITION No. 565 of 2020

                      24TH FEBRUARY, 2021

 Between:

 Aarti and another.
                                                           ...Petitioners

 and


 State of Uttarakhand and others.
                                                        ...Respondents

 Counsel for the petitioners          :      Mr. Gaurav Singh.

 Counsel for the respondents           :     Mr. J.S. Virk, learned
                                             Deputy        Advocate
                                             General assisted by
                                             Mr.    Rohit    Dhyani,
                                             learned Brief Holder
                                             for   the    State  of
                                             Uttarakhand.


 The Court made the following:

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


             The learned counsel for the petitioners submits
 that since the parties are leaving peacefully and do not
 apprehend any danger to their lives or property, the
 present writ petition has become infructuous.
                                   2




2.             This writ petition is dismissed as infructuous.




                       _____________________________
                       RAGHVENDRA SINGH CHAUHAN, C.J.



                                      ___________________
                                      ALOK KUMAR VERMA, J.

Dt: 24th February, 2021 Shubham/Neha