ALISHA ZEENAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) None appears for the petitioners.

(2.) Mr. J.S. Virk, the learned Deputy Advocate General for the State of Uttarakhand, submits that the petitioners are not residing at the given address.

(3.) After the order passed by this Court on 17/8/2021, police protection has been granted to the petitioners.