WPSB/203/2021
2022 Latest Caselaw 3092 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                  AND
            THE HON'BLE SRI JUSTICE RAMESH CHANDRA KHULBE


                WRIT PETITION (S/B) NO. 203 OF 2021

                             22nd SEPTEMBER, 2022

Between:

Shresth Gunsola                                     ......          Petitioner

and

State of Uttarakhand & others                        ......       Respondents


Counsel for the petitioner        :   Mr. M.C. Pant, learned counsel


Counsel for the respondents       :   Mr. J.C. Pande, learned Standing
                                      Counsel for the State / respondent Nos.
                                      1, 2 and 4




The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)



             Mr. Pant states that the petition has become

infructuous since the petitioner has been exonerated in the

charge-sheet issued to him.

             The writ petition is, accordingly, dismissed as

infructuous.


                                                    _________________
                                                    VIPIN SANGHI, C.J.


                                                          ___________
                                                          R.C. KHULBE, J.

Dt: 22nd SEPTEMBER, 2022 Negi