WPCRL/418/2021
2022 Latest Caselaw 641 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. 418 OF 2021 BETWEEN:

Manju Rani & others .....Petitioners. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioners : Mr. R.P. Singh, learned counsel.

Counsel for the Respondent Nos.1 to 3: Mr. J.S. Virk, learned Deputy Advocate General with Mr. R.K. Joshi, learned Brief Holder for the State.

Counsel for respondent No.4 : Mr. Pankaj Kumar Sharma, leaned counsel.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT :(per Sri S.K. Mishra, A.C.J.)

Mr. R.P. Singh, the learned counsel for the

petitioners, submits that, in the meantime, there is no

dispute between the parties.

2. Mr. Pankaj Kumar Sharma, the learned counsel for

the respondent No.4, also submits that there is no further

apprehension to anybody's life.

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

appearing for the State, also submits that the Circle Officer

has enquired into the matter and after finding the guilt of the

Station House Officer, Kotwali Gangnahar, Roorkee, District

Haridwar, made adverse entry in his service book.

4. In that view of the matter, the writ petition has

become infructuous.

5. It is, hereby, dismissed as infructuous.

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

(ALOK KUMAR VERMA, J.) Dated: 08TH March, 2022 NISHANT