Dhan Prakash And Another ...... ... vs State Of Uttarakhand And Others
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IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

            THE CHIEF JUSTICE SHRI VIPIN SANGHI
                            AND
           JUSTICE SHRI RAMESH CHANDRA KHULBE

                      WPCRL No.1502 OF 2020

                            07TH JULY, 2022

Dhan Prakash and Another                            ...... Petitioners

                                    Vs.

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

Presence: -
Shri Dharmendra Barthwal, learned counsel for the petitioners.
Shri J.S. Virk, learned Deputy Advocate General along with Shri Rakesh
Joshi, learned Brief Holder for the State.

JUDGMENT: (Per Shri Vipin Sanghi, Chief Justice)


              Since the limited relief sought in the writ petition
 was with regard to protection that the petitioner demanded,
 which relief has worked itself out, we are not inclined to
 proceed with the matter. However, we leave it open to the
 petitioner to take whatever steps he is advised, in relation to
 the report, submitted by the District Police Complaint
 Authority.

 2.           In view of the above, the writ petition is disposed
 of.

 3.           Pending application, if any, stands disposed of.



                                 ___________________
                                       VIPIN SANGHI, C.J.



                                              ______________
                                 RAMESH CHANDRA KHULBE, J.

Dated: 07th July, 2022 BS