Hina And Another ... vs State Of Uttarakhand
2022 Latest Caselaw 1999 UK

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

             THE CHIEF JUSTICE SHRI VIPIN SANGHI

                                   AND

            JUSTICE SHRI RAMESH CHANDRA KHULBE


         WRIT PETITION (Criminal) NO. 1074 OF 2022

                              05TH JULY, 2022

Hina and Another                                             ......Petitioners

                                    Vs.

State of Uttarakhand
and others                                                 ......Respondents

Counsel for the petitioners                : Shri Prem Prakash Bhatt,
                                             learned counsel .

Counsel for the State                      : Shri J.S. Virk, learned DAG for
                                             the State.

JUDGMENT:         (Per Shri Vipin Sanghi, Chief Justice)

             Learned          counsel     for   the     petitioners,       on
instructions submits that petitioners are living peacefully
and there is no threat perception. He further submits in
response to the query made by the Court that the family
members of both the petitioners have accepted their
relationship. He therefore does not want to press this writ
petition at this stage.

2.           Accordingly, the writ petition is dismissed as
withdrawn.



                                          ____________
                                        VIPIN SANGHI, C.J.


                                                ______________
                                  RAMESH CHANDRA KHULBE, J.

Dated: 05th July, 2022 SK/RB