WPCRL/1553/2021
2022 Latest Caselaw 901 UK

      IN THE HIGH COURT OF UTTARAKHAND
                             AT NAINITAL
                    SHRI JUSTICE S.K. MISHRA, A.C.J.

                                      AND

                        SRI JUSTICE R.C. KHULBE, J.

WRIT PETITION (CRL) NO. 1553 OF 2021

24TH MARCH, 2022 Between:

Smt. Kajal and another. ..Petitioners.

and

State of Uttarakhand and others. ...Respondents

Counsel for the petitioners: Mr. Yogesh Upadhyay, learned counsel.

Counsel for the respondents: Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Kumar Joshi, learned Brief Holder for the State of Uttarakhand.

Mr. Shariq Khursheed, learned counsel for respondent Nos. 4 & 5.

Upon hearing the learned counsel, the Court made the following:

JUDGMENT : (per Sri Justice S.K. Mishra, A.C.J.)

An interim order had been granted in this case

on 24.08.2021, whereby the SHO, Police Station,

I.T.I., District Udham Singh Nagar had been directedto

immediately provide the proper protection to the

petitioners, as there was a threat perception at the

hands of the private respondent Nos.4 & 5.

2. In the meantime, counter-affidavits have been

filed by the State, as also, by the private respondents.

3. The State submits that appropriate action has

been taken against respondent No. 4 Ankit Kumar.

4. Mr. Shariq Khursheed, the learned counsel for

respondent Nos.4 & 5, submits that in the counter

affidavit, the respondent Nos. 4 & 5 have stated to

have no objection to the marriage between the

petitioners, and they will not interfere with their

matrimonial life and cause any harm to them.

5. In that view of the matter, the writ petition has

rendered infructuous and the same is dismissed as

such.

6. Pending application, if any, also stands

disposed of accordingly.

7. Urgent copy of the order to be supplied to

the parties on a proper application, as per rules.

____________

(S.K. MISHRA), A.C.J.

____________ R.C. KHULBE, J.

Dt: 24.03.2022 Rathour