WPCRL/1257/2021
2022 Latest Caselaw 850 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. 1257 OF 2021

Between:

Smt. Ritu and another.

...Petitioners and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioners. : Mr. Adiya Singh, the learned counsel.

Counsel for the respondent nos. 1 : Mr. J.S. Virk, the learned Deputy to 3. 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.)

Mr. Aditya Singh, the learned counsel for the

petitioners, submits that, in the meantime, the

petitioners and the private respondents have filed an

application under Section 482 of the Cr.P.C. for

compounding of the offences relating to the cases

pending between them. The learned counsel further

submits that, as there is no enmity between the

petitioners and the private respondents, there is no need for providing further police protection, and the Writ

Petition has now become infructuous.

2. Accordingly, the present Writ Petition is,

hereby, dismissed as infructuous.

3. In sequel thereto, all pending applications also

stand disposed of.

4. 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