WPCRL/888/2021
2022 Latest Caselaw 695 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. 888 OF 2021

10TH MARCH, 2022

BETWEEN:

Fareen & 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.)

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

appearing for the State, on instructions, submits that no

further protection is required 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: 10TH March, 2022 NISHANT