WPCRL/2133/2021
2022 Latest Caselaw 28 UK

           IN THE HIGH COURT OF UTTARAKHAND
                                AT NAINITAL
                         SRI JUSTICE S.K. MISHRA, A.C.J.

                                      AND

                       SRI JUSTICE ALOK KUMAR VERMA, J.

04TH JANUARY, 2022

WRIT PETITION (CRL) NO. 2133 OF 2021

BETWEEN:

Huma & 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 with Mr. R.K. Joshi, learned Brief Holder for the State.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT :(per Sri S.K. Mishra, A.C.J.)

Mr. J.S. Virk, the learned Deputy Advocate General

appearing for the State, submits that he has received notice

from the Station House Officer, P.S. Roorkee, District

Haridwar, that they have visited the house of the petitioner

No.1, and she has submitted that, at present, she is residing

a peaceful life, and there is no need to give her police

protection.

2. In that view of the matter, it is argued by Mr. J.S.

Virk, the learned Deputy Advocate General, that there is no

need to file a counter-affidavit or to pursue with the writ

petition.

3. In that view of the matter, the writ petition is

disposed of.

4. In case, the petitioners face any further problem

and the cause of action persists in the shape of threat to their

lives and property, they are at liberty to file an application for

modification/recall of this order.

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

(ALOK KUMAR VERMA, J.) Dated: 04TH January, 2022 NISHANT