WPCRL/1789/2020
2022 Latest Caselaw 431 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. 1789 OF 2020

                          24th FEBRUARY, 2022
 Between:

 Pratiksha Birla & another                              ......     Petitioners

 And

 Sr. Superintendent of Police & others                 ...... Respondents

Counsel for the petitioners          :    Mr. Mehboob Rahi, 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 the Acting Chief Justice Shri Sanjaya Kumar Mishra)



              Heard learned counsel for the parties.


 2)           Learned counsel for the petitioners submits that

 in the meantime things have improved, and there is no

 need to give any police protection to the petitioners.


 3)           Accordingly, the writ petition stands dismissed

 as infructuous.


                                ____________________________
                                 SANJAYA KUMAR MISHRA, A.C.J.


                                         _____________________
                                         NARAYAN SINGH DHANIK, J.

Dated: 24th FEBRUARY, 2022 Negi