C482/1849/2021
2022 Latest Caselaw 110 UK

      IN THE HIGH COURT OF UTTARAKHAND
                             AT NAINITAL
           ON THE 12th DAY OF JANUARY, 2022
                                  BEFORE:
      HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

     Criminal Misc. Application No. 1849 of 2021
BETWEEN:
Yogendra Kumar and Others                                    ...Applicants
          (By Mr. Aditya Singh, Advocate)

AND:

State of Uttarakhand and another                        ...Respondents
          (By Mr. V.S. Rathore, A.G.A for the State)

                               JUDGMENT

Heard learned counsel for the parties through Video Conferencing.

2. Today, the matter is listed on withdrawal application.

3. Learned counsel for the applicants submits that applicants want to withdraw this criminal miscellaneous application with liberty to file fresh.

4. In view of the submission made on behalf of the learned counsel for the applicants, this criminal miscellaneous application is dismissed as withdrawn with liberty as above.

5. Accordingly, Withdrawal Application (I.A. No. 2 of 2022) is allowed.

(MANOJ KUMAR TIWARI, J.) Shubham