WPCRL/216/2021
2022 Latest Caselaw 578 UK

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

                                         AND

                              SRI JUSTICE R.C. KHULBE, J.

WRIT PETITION (CRL) NO. 216 OF 2021

05th MARCH, 2022

BETWEEN:

Asha & another .....Petitioners. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioners : Mr. Shailabh Pandey, learned counsel holding brief of Mr. Harshpal Sekhon, learned counsel.

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. Shailabh Pandey, the learned counsel holding

brief of Mr. Harshpal Sekhon, the learned counsel for the

petitioners, submits that now, things have been settled down

and there is no need of protection to the petitioners.

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

dismissed as infructuous.

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

(R.C. KHULBE, J.) Dated: 05TH March, 2022 NISHANT