C528/1377/2025
2025 Latest Caselaw 1907 UK

Uttarakhand High Court

C528/1377/2025 on 12 August, 2025

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                               C528 No.1377 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Hari Om Bhakuni, learned counsel for the Applicants.

2. Mr. Akshay Latwal, learned AGA for the State of Uttarakhand/respondents.

3. Present C528 Application has been filed by the Applicants with the prayer to quash the order dated 29.04.2025 passed by learned Chief Judicial Magistrate, Bageshwar in Misc. Application No.33 of 2025 State vs. Govind Singh & others and also the judgment dated 25.07.2025 passed by learned Sessions Judge Bageshwar in Criminal Revision No.02 of 2025 Govind Singh and others vs. State of Uttarakhand resulting out of the FIR No.0011 of 2025 dated 17.03.2025 for the offence punishable under Section 223(a), 318(4), 336(3), 338, 340(2) of BNS 2023 and 4/21 of Mining Act, P.S. Kapkot, District Bageshwar (Uttarakhand). A further prayer has been made to release the vehicle as detailed in Annexure 7.

4. As per Annexure 7 the Applicant has not mentioned in detail regarding the description of the vehicle as what exactly is the vehicle that is prayed the release.

5. Learned counsel for the Applicant is directed to correct the same.

6. Admit.

7. Let the objection be filed by the State/respondents within two weeks.

8. List on 27.08.2025.

(Ashish Naithani, J.) 12.08.2025 Arti