WPCRL/581/2020
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      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. 581 OF 2020


BETWEEN:
1. Jarafat Ali,
   Aged about 27 years,
   S/o Basharat,
   R/o Ward No. 08, Ambari, District Dehradun.
2. Asma Parveen,
   Aged about 21 years,
   W/o Jarafat Ali, D/o Sajjad Ali,
   R/o Ward No.8, Ambari, District Dehradun.
                                    ......Appellants.
       (By Mr. Mohd. Umar, Advocate)

AND:
1. State of Uttarakhand,
   through Secretary Home,
   Secretariat, Dehradun.
2.     Senior Superintendent    of     Police,   Dehradun,
       District Dehradun.
3.     Station House Officer, Police       Station   Vikas
       Nagar, District Dehradun.
4.     Ashwani Kumar, son of Jaswant Kumar, R/o
       Phatehpur, District-Dehradun.

5.     Sajjad Ali, son of Ayub, R/o Mehuwala Khalsa,
       P.O. Ambari, District Dehradun.
6.     Mehandi Hasan, S/o Samshu,
7.     Shabir, S/o Mehandi Hasan,
8.     Ashraf, S/o Mehandi Hasan,

9.     Amjad, S/o Mehandi Hasan,

                            1
 10. Abdul, S/o Mehandi Hasan,

11. Saeed Ahmad, S/o Mehandi Hasan, All R/o
    Jamnipur, District Dehradun.
12. Aarif, S/o Saeed Ahmad,

13. Suhel, S/o Saeed Ahmad. Both R/o Jamnipur,
    District Dehradun.
14. Abdul Rahman, S/o Ayyub,              R/o     Mehuwala
    Khalsa, District Dehradun.
15. Juber Ansari, S/o Sajjad Ali, R/o Mehuwala,
    Khalsa, P.O. Ambari, District Dehradun.
                                   ......Respondents.


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



      This special appeal coming on for hearing this
day, Hon'ble Shri Justice Raghvendra Singh Chauhan,
C.J. delivered the following order:


                       JUDGMENT

Mr. Mohd. Umar, learned counsel for the petitioners, wishes to withdraw the present Writ Petition.

2. Therefore, the Writ Petition is, hereby, dismissed as withdrawn.

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