Uttarakhand High Court
WPCRL/100/2026 on 9 January, 2026
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WPCRL No. 100 of 2026
Hon'ble Ashish Naithani, J.
Mr. Harhspal Sekhon, learned counsel for the Petitioner.
2. Mr. Vijay Khanduri, learned Brief Holder for the State of Uttarakhand.
3. Learned counsel for the Petitioner submits that the present matter is squarely covered by the judgment of the Co-ordinate Bench passed in Criminal Revision No. 201 of 2013, "Lt. Colonel (Retd.) Balraj Singh Lamba and Another vs. State of Uttarakhand and Another", decided on 23.12.2022.
4. The matter is listed on 10.01.2026 as a fresh case.
5. Learned State Counsel shall apprise this Court on the said point on the next date fixed.
(Ashish Naithani, J.) 09.01.2026 SB