WPCRL/786/2020
2022 Latest Caselaw 355 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. 786 OF 2020

22ND FEBRUARY, 2022

BETWEEN:

Gulshan @Deepa & another .....Petitioners. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioners : Mr. Bhaskar Ch. Joshi, learned counsel holding brief of Mr. Rahul Consul, 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.)

Mr. Bhaskar Chandra Joshi, the learned counsel

holding brief of Mr. Rahul Consul, the learned counsel for the

petitioners, submits that the writ petition has been

infructuous.

2. Hence, it is, hereby, dismissed as infructuous.

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

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