WPCRL/1400/2022
2023 Latest Caselaw 1152 UK

             IN THE HIGH COURT OF UTTARAKHAND

                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

                                          AND

                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                 WRIT PETITION (CRL) NO. 1400 OF 2022

                              26TH APRIL, 2023

BETWEEN:
Shivani Tyagi                                                    .....Petitioner.
And

State of Uttarakhand & others                                    ....Respondents.

Counsel for the Petitioner : Mr. R.P. Singh, learned counsel.

Counsel for the State : Mr. J.S. Virk, learned Deputy Advocate General.

Counsel for the Respondent Nos.3 to 5 : Mr. Rajendra Singh Azad, learned counsel.

The Court made the following:

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

Learned counsel for the private respondents

submits that the matrimonial dispute between the petitioner

and respondent no.5 has been settled and the parties have

already filed a Suit under Section 13B of the Hindu Marriage

Act to seek divorce by mutual consent. He further submits

that part payment under the settlement has been made to

the petitioner.

2. In light of the aforesaid, we dispose of this petition.

It goes without saying that the private respondents shall not

cause any harm, or issue any threat to the petitioner.

3. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 26th April, 2023 NISHANT