WPCRL/338/2021
2022 Latest Caselaw 645 UK

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

                                      AND

                       SRI JUSTICE ALOK KUMAR VERMA, J.

WRIT PETITION (CRL) NO. 338 OF 2021

08TH MARCH, 2022

BETWEEN:

Neha & another .....Petitioners. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioners : Mr. S.K. Shandilya, 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. Shashi Kant Shandilya, 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.)

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