WPCRL/1357/2020
2022 Latest Caselaw 354 UK

           IN THE HIGH COURT OF UTTARAKHAND

                              AT NAINITAL

                         SRI JUSTICE S.K. MISHRA, A.C.J.

                                      AND

                          SRI JUSTICE N.S. DHANIK, J.

WRIT PETITION (CRL) NO. 1357 OF 2020

22ND FEBRUARY, 2022

BETWEEN:

Vanshika & another .....Petitioners.

And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioners : Mr. Dharmendra Barthwal, learned counsel.

Counsel for the Respondents : Mr. J.S. Virk, learned Deputy Advocate General for the State.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT :(per Sri S.K. Mishra, A.C.J.)

Heard Mr. Dharmendra Barthwal, the learned

counsel for the petitioners, and Mr. J.S. Virk, the learned

Deputy Advocate General appearing for the State.

2. It is stated by the State of Uttarakhand that no

further police protection is necessary, as the petitioners are

living happy married life.

3. In that view of the matter, the writ petition is

disposed of.

4. Urgency certified copy of this order be issued to the

parties on proper application.

(S.K. MISHRA, A.C.J.)

(N.S. DHANIK, J.) Dated: 22nd February, 2022 NISHANT