WPCRL/483/2021
2021 Latest Caselaw 937 UK

   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


   WRIT PETITION (CRIMINAL) NO.483 OF 2021

                        16TH March, 2021

Between:

Naresh Kumar                                           .......Petitioner

and

State of Uttarakhand and others                     .......Respondents

Counsel         for       the : Mr. Abhishek           Verma,      learned
petitioner                      counsel.

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


The Court made the following:
JUDGMENT: (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)


        Having argued the case at some length, the

learned counsel for the petitioner wishes to withdraw

the present writ petition. Therefore, the present writ

petition is dismissed as withdrawn.


                   _____________________________
                   RAGHVENDRA SINGH CHAUHAN, C.J.



                                      ___________________
                                      ALOK KUMAR VERMA, J.

Dt:16th March, 2021 Pant/