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WPCRL/1662/2020
2021 Latest Caselaw 630 UK

Citation : 2021 Latest Caselaw 630 UK
Judgement Date : 3 March, 2021

Uttarakhand High Court
WPCRL/1662/2020 on 3 March, 2021
       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                             AND
         THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


           CRIMINAL WRIT PETITION No. 1662 of 2020

                        03RD MARCH, 2021

 Between:

 Hasnain and another.
                                                           ...Petitioners

 and


 State of Uttarakhand and others.
                                                        ...Respondents

 Counsel for the petitioners          :      Mr. Sanjay Kumar.

 Counsel for the respondents           :     Mr. J.S. Virk, learned
                                             Deputy        Advocate
                                             General assisted by
                                             Mr.    Rohit    Dhyani,
                                             learned Brief Holder
                                             for   the    State  of
                                             Uttarakhand.


 The Court made the following:

 JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)


             The learned counsel for the petitioners seeks
 permission to withdraw this writ petition. Therefore, this
 writ petition is dismissed as infructuous.


                        _____________________________
                        RAGHVENDRA SINGH CHAUHAN, C.J.


                                           ___________________
                                           ALOK KUMAR VERMA, J.

Dt: 03rd March, 2021 Shubham

 
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