C407/16/2020
2023 Latest Caselaw 168 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                 THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

          CRIMINAL TRANSFER APPLICATION NO. 16 OF 2020
       (under Section 407 of the Code of Criminal Procedure)
                            10TH JANUARY, 2023

BETWEEN:
Yogesh Kumar                                                     .....Applicant.
And

State of Uttarakhand & others                                    ....Respondents.

Counsel for the Applicant : Mr. Mohit Kumar, learned counsel.

Counsel for the Respondent No.1 : Mr. J.S. Virk, learned Deputy Advocate General with Mr. R.K. Joshi, learned Brief Holder.

Counsel for the Respondent Nos.2 to 4 : Mr. Anant Dhaka, proxy counsel for Mr. Jitendra Chaudhary, learned counsel.

The Court made the following:

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

After some arguments, in view of the stand taken

by respondents, learned counsel for the applicant does not

press the present application.

2. The present C-407 application is dismissed as

withdrawn.

3. Pending application, if any, stands disposed of.

(VIPIN SANGHI, C.J.)

Dated: 10th January, 2023 NISHANT