WPCRL/1015/2021
2021 Latest Caselaw 3931 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 (CRIMINAL) NO. 1015 OF 2021

                          28th September, 2021

 Between:

 Smt. Pinkesh and others                               ...... Petitioners

 and

 State of Uttarakhand & others                          ...... Respondents


Counsel for the petitioner           :    Ms. Neetu Singh, learned counsel

Counsel for respondents              :    Mr. J.S. Virk, learned Deputy
                                          Advocate General with Mr. Rakesh
                                          Kumar Joshi, learned Brief Holder
                                          for respondent Nos. 1 to 3

                                     :    Ms. Manisha Bhandari, learned
                                          counsel for respondent Nos. 5 to 7

 The Court made the following:

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



              The learned counsel for the petitioners informs

 this Court that this writ petition has become infructuous.

              Therefore,       the       writ    petition    is,   hereby,

 dismissed as infructuous.

                             _______________________________
                             RAGHVENDRA SINGH CHAUHAN, C.J.


                                                _________________
                                                ALOK KUMAR VERMA, J.

Dt: 28th September, 2021 Negi