WPCRL/1205/2021
2022 Latest Caselaw 852 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. 1205 OF 2021

Between:

Smt. Pooja and another.

...Petitioners and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioners. : Mr. Anchit Khokher, the leraned counsel.

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.)

Mr. Anchit Khokher, the learned counsel for the

petitioners, and Mr. J.S. Virk, the learned Deputy

Advocate General for the State of Uttarakhand, submit

that the petitioners have shifted out of the jurisdiction of

the State of Uttarakhand, and have settled in District

Moradabad, State of Uttar Pradesh.

2. Hence, the present Writ Petition has become

infructuous and 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