WPCRL/2054/2021
2021 Latest Caselaw 4644 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. 2054 of 2021

                         18th NOVEMBER, 2021

Between:

Ravinder Singh and others                           ......         Petitioners

and

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



Counsel for the petitioners    : Mr. Bilal Ahmed, learned counsel

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)



            The learned counsel for the petitioners wishes to

withdraw this writ petition with the liberty to file a fresh one,

as the present petition is replete with mistakes.



2.          Therefore,      the    writ    petition     is   dismissed       as

withdrawn. The liberty so sought is, hereby, granted.


                              _______________________________
                              RAGHVENDRA SINGH CHAUHAN, C.J.


                                               _________________
                                               ALOK KUMAR VERMA, J.

Dt: 18th NOVEMBER, 2021 Negi