C482/513/2024
2025 Latest Caselaw 1921 UK

Uttarakhand High Court

C482/513/2024 on 13 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  C482 No.513 of 2024
                                  Hon'ble Pankaj Purohit, J.

Mr. Naman Kamboj, Advocate for the applicant.

2. Mr. S.C. Dumka, A.G.A. with Ms. S.B. Dobhal, B.H. for the State.

3. Mr. Ankush Kumar Tyagi, Advocate for respondent no.2.

4. Learned counsel for the applicant submits that although the matter has been listed on a compounding application, but respondent no.2 is not turning up despite having taken the money which is involved in the present litigation.

5. He further informed this Court that co-accused of the case have already been acquitted by the trial court vide judgment and order dated 18.06.2025, passed in Criminal Case No.390 of 2022.

6. Applicant - Amarjeet Singh is present before this Court.

7. Learned counsel for the applicant submits that he wants to withdraw the present C482 application enabling the applicant to face trial, which has been stayed by this Court vide order dated 19.05.2025.

8. In view of the aforesaid facts, the present C482 application is dismissed as withdrawn.

9. Interim order, if any, stands vacated.

(Pankaj Purohit, J.) 13.08.2025 SK