WPCRL/236/2023
2023 Latest Caselaw 386 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

            THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                   AND
                THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


            WRIT PETITION (CRIMINAL) NO. 236 OF 2023

                             13th FEBRUARY, 2023


Between:

Naved Ali                                    ......          Petitioner

and

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


Counsel for the petitioner        :   Mr. Virendra Dhiman, learned counsel

Counsel for the respondents       :   Mr. J.S. Virk, learned Deputy Advocate
                                      General for the State / respondents



The Court made the following:

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

             After some arguments, counsel for the petitioner,

on instructions, seeks leave to withdraw the petition.

             Accordingly, this writ petition is dismissed as

withdrawn.


                                                   _________________
                                                    VIPIN SANGHI, C.J.


                                               _________________
                                              ALOK KUMAR VERMA, J.

Dt: 13th FEBRUARY, 2023 Negi