WPCRL/1145/2021
2022 Latest Caselaw 845 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE R.C. KHULBE, J.

22ND MARCH, 2022

WRIT PETITION (CRL) No. 1145 OF 2021

Between:

Varsha and another.

...Petitioners and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioners. : None appears for the petitioners.

Counsel for the respondent nos. 1 : Mr. J.S. Virk, the learned Deputy and 2. Advocate General assisted by Mr. Rakesh Kumar Joshi, the learned Brief Holder for the State of Uttarakhand.

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. After the order passed by this Court on

13.07.2021, police protection has been granted to the

petitioners.

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

General for the State of Uttarakhand, submits that they have filed a short counter-affidavit stating that no further

police protection is necessary.

4. In that view of the matter, Writ Petition is

disposed of.

5. In sequel thereto, all pending applications also

stand disposed of.

6. Urgent certified copy of this order be issued to

the parties, as per Rules.

________________ S.K. MISHRA, A.C.J.

____________ R.C. KHULBE, J.

Dt: 22nd March, 2022 Rahul