WPCRL/1890/2020
2021 Latest Caselaw 196 UK

      THE HIGH COURT OF UTTARAKHAND

                    AT NAINITAL
          ON THE 14TH DAY OF JANUARY, 2021

                        BEFORE:

       HON'BLE SHRI JUSTICE RAGHVENDRA SINGH
                    CHAUHAN, C.J.

                           AND

     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI, J.



        WRIT PETITION (CRL) NO. 1890 OF 2020


BETWEEN:
1. Neha @ Neha Parveen,
   Aged about 24 years,
   W/o Noor Alam @ Alam,
   D/o Chandra Dev Prasad.

2.     Noor Alam @ Alam,
       Aged 28 Years,
       S/o Hasim Ahmad,
       Both presently R/o House No. 221 Chao Mandi,
       P.S. Kotwali Gangnahar, Roorkee, District
       Haridwar.                     ......Petitioners.
       (By Mohd. Safdar, Advocate)

AND:
1. State of Uttarakhand,
   through Senior Superintendent of Police,
   District Nainital.

2.     Station House Officer, P.S. Kotwali Gangnahar,
       District Haridwar.
3.     Chandra Dev Prasad,
       S/o Khubi Mahto,
       R/o 75 Kashipura Sunhara,
       P.S. Kotwali Gangnahar, Roorkee,
       District Haridwar.           ......Respondents.


       (Shri J.S. Virk, learned Deputy Advocate General
       for the State of Uttarakhand)




                            1
       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. Safdar, learned counsel for the petitioners, submits that the petitioners no longer have any apprehension of a threat from any quarter; and therefore, the matter has become 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.)

(Manoj Kumar Tiwari, J.) Rathour