WPCRL/1861/2021
2022 Latest Caselaw 2728 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                  AND
            THE HON'BLE SRI JUSTICE RAMESH CHANDRA KHULBE

           WRIT PETITION (CRIMINAL) NO. 1861 OF 2021

                              29th AUGUST, 2022

Between:

Arti and another                                     ......       Petitioners

and

State of Uttarakhand & others                        ......      Respondents
Counsel for the petitioner        :   None present

Counsel for the respondents       :   Mr. J.S. Virk, learned Deputy Advocate
                                      General with Mr. Rakesh Kumar Joshi,
                                      learned Brief Holder for the State



The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)


             This petition was preferred by the petitioners to seek

protection from respondent No. 3 against illegal action or

threats.

             The petition was preferred on or around 30.09.2021.

However, the same has been lying under defects since then,

which have not been removed. It appears that the petitioners

are not interested in pursuing the matter.

             The writ petition is, accordingly, dismissed for non-

prosecution.


                                                     _________________
                                                     VIPIN SANGHI, C.J.


                                                          ___________
                                                          R.C. KHULBE, J.

Dt: 29th August, 2022 Negi