SPLA/99/2019
2022 Latest Caselaw 372 UK

SL.           Office Notes,
No.   Date   reports, orders           COURT'S OR JUDGE'S ORDERS
             or proceedings
              or directions
             and Registrar's
               order with
               Signatures
                               SPLA No. 99 of 2019
                               With
                               CRLA No. 329 of 2019

                               Shri Sanjaya Kumar Mishra, ACJ.
                               Shri Narayan Singh Dhanik, J.

Ms. Prabha Naithani, Advocate holding brief of Mr. Avidit Noliyal, Advocate for the appellant.

Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand.

This is an application seeking permission to withdraw the Special Leave to Appeal filed against the judgment of acquittal, as the appellant does not want to prosecute the appeal.

Therefore, the withdrawal application is allowed. SPLA No. 99 of 2019 is allowed to be withdrawn. Hence, the CRLA No. 329 of 2019 has become infructuous.

(N.S. Dhanik, J.) (S.K. Mishra, ACJ.) 22.02.2022 A/-