MANJU RANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. R.P. Singh, the learned counsel for the petitioners, submits that, in the meantime, there is no dispute between the parties.

(2.) Mr. Pankaj Kumar Sharma, the learned counsel for the respondent No.4, also submits that there is no further apprehension to anybody's life.

(3.) Mr. J.S. Virk, the learned Deputy Advocate General appearing for the State, also submits that the Circle Officer has enquired into the matter and after finding the guilt of the Station House Officer, Kotwali Gangnahar, Roorkee, District Haridwar, made adverse entry in his service book.