WPCRL/1341/2021
2022 Latest Caselaw 921 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. 1341 OF 2021

24TH MARCH, 2022 Between:

Muskan @ Mahi and another. ..Petitioners.

and

State of Uttarakhand and others. ...Respondents

Counsel for the petitioners: None appears.

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.)

It is submitted by Mr. J.S. Virk, the learned

Deputy Advocate General for the State of Uttarakhand,

that at present, there is no threat perception to the

petitioners.

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

become 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