WPCRL/2006/2019
2022 Latest Caselaw 430 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. 2006 OF 2019

                          24th FEBRUARY, 2022
 Between:

 Tannu Sumbariya alias Aisha & 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)           It appears that on the last two dates of listing

 also none was present on behalf of the petitioners.


 3)           The writ petition stands dismissed in default of

 the petitioners.


                                ____________________________
                                 SANJAYA KUMAR MISHRA, A.C.J.


                                         _____________________
                                         NARAYAN SINGH DHANIK, J.

Dated: 24th FEBRUARY, 2022 Negi