WPCRL/1615/2020
2021 Latest Caselaw 4457 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 NARAYAN SINGH DHANIK

            WRIT PETITION (CRL) NO. 1615 OF 2020

                          09TH NOVEMBER, 2021

BETWEEN:

Deepak Duryodhan Pradhan                                        .....Petitioner.
And

State of Uttarakhand & others                                   ....Respondents.

Counsel for the Petitioner : Mr. Ravi Bisht.

Counsel for the respondents : Mr. J.S. Virk, learned Deputy Advocate General for the State.

The Court made the following:

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

Mr. Ravi Bisht, the learned counsel for the

petitioner, informs this Court that this matter has become

infructuous.

2. Therefore, it is, hereby, dismissed as infructuous.

3. The Registry is directed to detach this file from the

files of Writ Petition (CRL) No.361 of 2020 and Writ Petition

(CRL) No.1526 of 2020.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(N.S. DHANIK, J.) Dated: 09th November, 2021 NISHANT