WPCRL/587/2020
2022 Latest Caselaw 357 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. 587 OF 2020

22ND FEBRUARY, 2022

BETWEEN:

Khusbu & another .....Petitioners. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioners : Ms. Prabha Naithani, 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.)

Ms. Prabha Naithani, 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