WPCRL/1577/2022
2022 Latest Caselaw 3189 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL
         THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                AND
          THE HON'BLE SRI JUSTICE RAMESH CHANDRA KHULBE


         WRIT PETITION (CRIMINAL) NO. 1577 OF 2022

                       27th SEPTEMBER, 2022

Between:

Moni and another                          ......       Petitioners

and

State of Uttarakhand & others            ......        Respondents


Counsel for the petitioner    :   None present

Counsel for the respondents   :   Mr. Rakesh Kumar Joshi, learned
                                  Brief Holder for the State    /
                                  respondent Nos. 1 & 2


The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)


             None appears for the petitioner when the

matter is called out.



2)           On the last date, we had required the State to

file status report with regard to the age of petitioner No.

1, and also with regard to the place of residence of the

petitioners as well as Respondent No. 3.



3)           It appears that the petitioner No. 1 is a minor,

and it is informed by the learned counsel for the State
                               2




that one FIR has been registered against the petitioner

No. 2 under Sections 363, 366 IPC, at Police Station

Manglaur, District Haridwar.           It appears that the

petitioners have, therefore, not chosen to appear before

the Court.


4)           The writ petition is, accordingly, dismissed.



                                         ________________
                                        VIPIN SANGHI, C.J.


                                             ___________
                                             R.C. KHULBE, J.

Dt: 27th SEPTEMBER, 2022 Negi