Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 10 July, 2025

                                                     2025:UHC:5953-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
 THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
                               AND
         THE HON'BLE JUSTICE MR. ALOK MAHRA
           Habeas Corpus Petition No.18 of 2025
                           10th July, 2025

 Sompal                                           ...........Petitioner
                                Versus

 State Of Uttarakhand and others                  .......Respondents
 ----------------------------------------------------------------------
 Presence:-
 There is no representation for the petitioner.
 Mr. J.S. Virk, learned Deputy A.G. along with Mr. Rakesh Joshi,
 learned Brief Holder for the State.
 ----------------------------------------------------------------------
 JUDGMENT :

(per Mr. G. Narendar C. J.) Case is called, there is no representation on

behalf of the petitioner.

2. Learned Deputy A.G. would submit that the

parents had visited the Nari Niketan on 03.07.2025 and

the corpus has willingly accompanied them back to the

house and is presently residing with her parents.

3. In that view, the petition does not survive for

further consideration and is, accordingly, disposed of.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 10.07.2025 Mamta

2025:UHC:5953-DB