WPCRL/910/2021
2022 Latest Caselaw 704 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. 910 OF 2021

10TH MARCH, 2022

BETWEEN:

Renu Sharma & another .....Petitioners. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioners : Mr. Shailabh Pandey, learned

counsel holding brief of Mr.

Harshpal Sekhon, 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. Shailabh Pandey, the learned counsel holding

brief of Mr. Harshpal Sekhon, the learned counsel for the

petitioners, submits that he has no instructions in the matter.

2. 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.

3. 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