WPCRL/1720/2020
2022 Latest Caselaw 429 UK

        IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

       THE ACTING CHIEF JUSTICE SHRI SANJAYA KUMAR MISHRA
                                 AND
                 JUSTICE SHRI NARAYAN SINGH DHANIK



        WRIT PETITION (CRIMINAL) NO. 1720 OF 2020

                          24th FEBRUARY, 2022
 Between:


 Yogeeta & another                                      ......     Petitioners

 And

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


Counsel for the petitioners          :   None appears

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 the Acting Chief Justice Shri Sanjaya Kumar Mishra)




              None appears for the petitioners. Learned

 Deputy Advocate General for the State is present.


 2)           On the last date of listing also none appears

 for the petitioners.


 3)           The learned Deputy Advocate General, on

 instructions,      submits      that     no    further     protection       is

 required to the petitioners.
                              2




4)        In that view of the matter, the writ petition

has become infructuous, and is disposed of as such.


                        ____________________________
                        SANJAYA KUMAR MISHRA, A.C.J.


                             _____________________
                             NARAYAN SINGH DHANIK, J.

Dated: 24th FEBRUARY, 2022 Negi