WPCRL/1856/2020
2021 Latest Caselaw 538 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



               WRIT PETITION (CRL) No. 1856 OF 2020



                      26th FEBRUARY, 2021


   Between:

   Madhubala and another.                             ...Petitioners

   and


   State of Uttarakhand and others.                  ...Respondents

   Counsel for the petitioners           :      Mr. Mukesh
                                               Rawat.

   Counsel for the respondents           :    Mr.   J.S.   Virk,
                                         learned         Deputy
                                         Advocate General for
                                         the      State       of
                                         Uttarakhand.


   The Court made the following:


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



       Mr.    Mukesh      Rawat,     learned     counsel     for   the

petitioners, informs this Court that both the petitioners

are living peacefully and they do not perceive any threat


                                     1
 to their lives and properties. Hence, this petition has

become infructuous.


2.             This   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.

Dt: 26th February, 2021 Rathour