WPCRL/841/2021
2022 Latest Caselaw 637 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. 841 OF 2021

BETWEEN:

Teena & 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.)

None appears for the petitioners.

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

appearing for the State does not have instructions in the

matter.

3. Since almost ten months have elapsed, in the

meantime, threat perception might have changed. So, we

dispose of the writ petition with liberty to the petitioners if

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