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C482/1580/2023
2023 Latest Caselaw 2169 UK

Citation : 2023 Latest Caselaw 2169 UK
Judgement Date : 9 August, 2023

Uttarakhand High Court
C482/1580/2023 on 9 August, 2023
                   Office Notes,
                reports, orders or
                 proceedings or
Sl. No   Date                                     COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     C482 No.1580 of 2023
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Harshpal Sekhon, Advocate, for the applicant.

Mrs. Lata Negi, Brief Holder, for the State of Uttarakhand.

This C482 application would stand covered by the judgment rendered by this court today in C482 No.1163 of 2023, "Gurdeep Singh and others Vs. State of Uttarakhand and another", with regards to the impact and the rights of the Investigating Officer, to conduct a further investigation. Hence, the matter would stand covered by the said judgment.

Accordingly, the present C482 application would stand dismissed in the light of the aforesaid judgment rendered in C482 No.1163 of 2023, "Gurdeep Singh and others Vs. State of Uttarakhand and another".

(Sharad Kumar Sharma, J.) 09.08.2023

NR

 
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