WPCRL/1211/2021
2022 Latest Caselaw 923 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. 1211 OF 2021

24TH MARCH, 2022 Between:

Smt. Jyoti Kohli and another ..Petitioners.

and

State of Uttarakhand and others. ...Respondents

Counsel for the petitioners: Mr. Prem Kaushal, 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. Prem Kaushal, the learned counsel for the

petitioners, submits that there is no need for further

protection of the petitioners.

2. In view of the change in the circumstances, 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