WPCRL/927/2020
2021 Latest Caselaw 1093 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. 927 OF 2020



                         23rd March, 2021


   Between:

   Smt. Neha 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 with
                                         R.K.    Joshi,   learned
                                         Brief Holder for the
                                         State of Uttarakhand.


   The Court made the following:


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



          Mr. Gaurav Singh, the learned counsel for the

  petitioners, seeks the liberty to withdraw this petition.




                                     1
  2.        Therefore, the present 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 dismissed as withdrawn.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.



                                       ___________________
                                       ALOK KUMAR VERMA, J.

Dt: 23rd March, 2021 Rathour