Rehana and another vs State of Uttarakhand and others

This petition is filed seeking the following relief:-

"i) An appropriate writ, order or direction in the nature of Mandamus commanding the Respondent No.1 to 4 to provide proper and adequate protection and security to the life and liberty of the petitioners from Respondent No. 5 and 6 and other persons associated with them."

Allegations made in the writ petition are that petitioners are living together and there is a threat from the party respondents who is the father of first petitioner. When this case was called today, Mr. Sanjay Bhatt, learned counsel for the petitioners was not present.

Mr. M.K. Ray, learned counsel appearing for respondent Nos. 5 and 6 would submit that actually after the filing of the writ petition, the first petitioner has come away and she does not wish to live with the second petitioner. The first petitioner is present in the Court, so, is the 5th respondent, father of the petitioner No. 1. Learned counsel for respondent No.5 would submit that petitioner No. 1 has started living with her parents.

Learned counsel for respondent Nos. 5 and 6 would submit that there will be no threat caused to the second petitioner.

In such circumstances, we do not see any reason to pass any order in the writ petition and close the petition recording the submission.

The writ petition is closed.