C482/2879/2019
2022 Latest Caselaw 280 UK

Citation : 2022 Latest Caselaw 280 UK
Judgement Date : 17 February, 2022

Uttarakhand High Court

C482/2879/2019 on 17 February, 2022

C482 No. 2879 of 2019
Hon'ble Ravindra Maithani, J.

None present for the petitioner. Mr. Lalit Miglani, A.G.A. for the State/respondent no.1.

This matter is heard through Video Conferencing.

It is informed by the State that the petitioner has already been acquitted. The copy of judgment has been enclosed by the petitioner in C482 No. 1513 of 2018, which is listed today itself. It records that in FIR No. 75 of 2017, under Section 306 IPC, Police Station Kotwali, District Bageshwar, petitioner Neeraj Singh Kanyal has already been acquitted.

In view of the statement given by the learned counsel for the State, the petition is dismissed as infructuous.

(Ravindra Maithani, J.) 17.02.2022 Nahid

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