High CourtsDivision Bench

Smt. Sheetal and another vs State of Uttarakhand and others

Uttarakhand High Court · Decided on 27 April 2017 · Citation: (2017) 04 UK CK 0039

HON’BLE JUDGES
V.K. Bist, Alok Singh
CASE NUMBER
242 of 2017
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 151 words
1.

Petitioners have filed this petition seeking the following reliefs :

"I. A writ, order or direction in the nature of mandamus commanding the respondent no. 1 & 2 to provide police protection to the petitioners. II. A writ, order or direction in the nature of mandamus commanding the respondent no.1&2 to ensure that respondent no.3 shall not endanger the life and liberty of the petitioners."

2.

Learned counsel for the petitioners submits that vide order dated 23.02.2017, this Court was pleased to grant interim order directing respondent nos. 1 and 2 to provide protection to the petitioners as against respondent no.3. Learned counsel for the petitioners further submits that both the petitioners are now living happily and they do not want any further police protection, as such, the writ petition may be closed.

3.

Recording the said submissions of the learned counsel for the petitioners, we close the writ petition.