C482/805/2020
2022 Latest Caselaw 3478 UK

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                                     C482 No.805 of 2020
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Kartikey Maulekhi, Advocate, for the applicant.

Mr. Pratiroop Pandey, AGA, with Mr. Pramod Tiwari, Brief Holder, for the State of Uttarakhand.

The challenge in the 482 application as given by the present applicant was to the Charge Sheet dated 25.09.2019, and the summoning order dated 09.11.2020, which was emanating, as a consequence of the registration of the FIR No.289, dated 03.08.2019, for the alleged involvement of the applicant in commission of the offence under section 302 of the IPC, which was registered at Police Station Ramnagar, District Nainital.

Before the 482 application could be addressed and ventured on merits, learned counsel for the applicant submitted, and has also produced the Xerox copy of the judgment of the Session Trial No.97 of 2022, arising out of the aforesaid FIR, which finds reference in the judgment dated 18.10.2022, and it has been informed and rather observed too in the judgment itself that the present applicant has been acquitted.

In view of the aforesaid acquittal, the very purpose of filing of the present 482 application stands frustrated, owing to the aforesaid subsequent development having taken place in pursuance to the judgment dated 18.10.2022, as rendered in Sessions Trial No.97 of 2022, the present C482 application, would hereby stands closed as withdrawn.

(Sharad Kumar Sharma, J.) 02.11.2022 NR/