WPCRL/843/2021
2022 Latest Caselaw 636 UK

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

                                      AND

                       SRI JUSTICE ALOK KUMAR VERMA, J.

08TH MARCH, 2022

WRIT PETITION (CRL) NO. 843 OF 2021

BETWEEN:

Muskan Praveen & another .....Petitioners. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioners : Mr. Susheel Kumar, 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.)

Heard Mr. Susheel Kumar, the learned counsel for

the petitioners, and Mr. J.S. Virk, the learned Deputy

Advocate General appearing for the State.

2. It is submitted by the leaned counsel for the

petitioner that, at present, after the grant of interim

protection by this Court, the petitioners are living peacefully.

But, there may be some apprehension in the future because

of the inter-caste marriage of the petitioners.

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: 08TH March, 2022 NISHANT