HUMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. J.S. Virk, the learned Deputy Advocate General appearing for the State, submits that he has received notice from the Station House Officer, P.S. Roorkee, District Haridwar, that they have visited the house of the petitioner No.1, and she has submitted that, at present, she is residing a peaceful life, and there is no need to give her police protection.

(2.) In that view of the matter, it is argued by Mr. J.S. Virk, the learned Deputy Advocate General, that there is no need to file a counter-affidavit or to pursue with the writ petition.

(3.) In that view of the matter, the writ petition is disposed of.