Nemwati & Another vs State Of Uttarakhand & Others

Sudhanshu Dhulia, J

Petitioners who are wife and husband respectively had filed this writ petition before this Court seeking protection as they had threat perception at the hands of private respondent nos.3, 4, 5 and 6, who are father, brother and other relatives of petitioner no.1.

This Court vide its order dated 15.07.2020 had passed the following order:-

"Shri Anand Kumar Pandey, learned counsel for the petitioners. Shri J.S. Virk, learned assistant government advocate for the State.

Heard learned counsels.

Issue notices to respondent nos. 3 to 6.

Steps to be taken within a week. List after service is affected. Counter affidavit be filed in the meantime.

The case of the petitioners is that petitioner no.1 married petitioner no. 2 on 06.03.2020; thereafter, respondent nos. 3 to 6 has continued to harass them and causes them undue loss and hardship. Therefore, the instant petition to direct respondent nos. 3 to 6 not to interfere in their peaceful married life.

Considering the plea, we are of the view that the proper interference is called for. Respondent no. 2 is directed to offer an adequate protection to the petitioners to ensure that they lead their normal life in a just and proper manner."

During the pendency of the writ petition, however, better sense has prevailed between the parties as this Court has been apprised by the learned Counsel for the petitioners - Mr. Anand Kumar Pandey, that there is no more threat perception to the petitioners at the hands of the private respondents and now they are living peacefully. The learned Counsel for the petitioners prays that he may be permitted to withdraw the writ petition.

In view of the above statement made by the learned counsel for the petitioners, the writ petition is dismissed as withdrawn.

Interim order dated 15.07.2020 is hereby vacated.