C482/955/2022
2023 Latest Caselaw 1501 UK

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         Date                                       COURT'S OR JUDGES'S ORDERS
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      25.05.2023                        C482 No.955 of 2022
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Tapan Singh, learned counsel for the applicant and Mr. S.T. Bhardwaj, learned Deputy Advocate General for the State.

2. Mr. Tapan Singh, Advocate submitted that in the facts and circumstances of the case, offence under Section 467 IPC is not made out. He has relied upon a judgment of Coordinate Bench of this High Court, passed on 17.10.2022 in Writ Petition (Criminal) No.1002 of 2022, "Gulab Singh vs. State of Uttarakhand and Others".

3. Mr. S.T. Bhardwaj, Deputy Advocate General has sought further three weeks' time to file a supplementary affidavit.

4. Sufficient opportunity has already been granted to the State.

5. In the interest of justice, one more opportunity is being granted.

6. List on 23.06.2023.

7. Till then, further proceedings of Criminal Case No.87 of 2022, "State vs. Pritam Singh alias Ranveer", pending before the court of Judicial Magistrate/ Civil Judge (Junior Division), Laksar, District Haridwar, are stayed.

(Alok Kumar Verma, J.) 25.05.2023 JKJ/Pant