WPCRL/1596/2021
2022 Latest Caselaw 918 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. 1596 OF 2021

24TH MARCH, 2022 Between:

Radha and another ..Petitioners.

and

State of Uttarakhand and others. ...Respondents

Counsel for the petitioners: Mr. R.P. Singh, 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.

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

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

Mr. R.P. Singh, the learned counsel for the

petitioners, submits that the petitioners are living

happily and leading a happy conjugal life. Hence, no

further protection is required.

2. In that view of the matter, the writ petition

has rendered infructuous and the same is dismissed as

such.

3. Pending application, if any, also stands

disposed of accordingly.

4. 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