Preeti @ Parveen & 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 no.4, who is father of petitioner no.1.

This Court vide its order dated 24.06.2020 had passed the following order:-

"Mohd. Umar, advocate for the petitioners.

Mr. J. S. Virk, learned assistant government advocate takes notice for respondents no. 1 to 3.

Issue notice to respondent no. 4. Exemption application no. 4161 of 2020 is allowed.

Counter affidavit to be filed by the next date.

The case of the petitioners is that respondent no. 4 is unnecessarily causing physical and mental torture to the petitioners, hence, the instant petition.

Having considered the contentions and pleadings, respondent no. 3 is directed to offer adequate protection to the petitioners to ensure that the petitioners lead a normal and free life.

Post on 29.07.2020."

During the pendency of the writ petition, however, better sense has prevailed between the parties and this Court has also been apprised both by the State Counsel as well as by the learned Counsel for the petitioners - Mr. Mohd. Umar, that there is no more threat perception to the petitioners at the hands of the private respondent 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In view of the above statement made by the learned counsel for the petitioners, the writ petition is dismissed as withdrawn.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 24.06.2020 is hereby vacated.