HABC/17/2024
2024 Latest Caselaw 1592 UK

Uttarakhand High Court

HABC/17/2024 on 2 August, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
            HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                              AND
              HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                            2ND AUGUST, 2024
                       HABC NO. 17 OF 2024

Amarkant Antiwal @ Dola                              .........Petitioner.

                                 Versus


Union of India and others.                            ...Respondents

Counsel for the appellant        :   Mr. Prince Chauhan, learned counsel.

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

JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

Counsel for the State has produced the

order of the Advisory Board dated 3rd July, 2024,

whereby the detenu / petitioner has been released.

This order is taken on record as Annexure-1.

2. In view of the above, this petition has

rendered infructuous and is dismissed as such.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 2nd August, 2024 Rathour