C528/1305/2025
2025 Latest Caselaw 2571 UK

Uttarakhand High Court

C528/1305/2025 on 19 August, 2025

                     Office Notes,
                    reports, orders
SL.                 or proceedings
         Date                                            COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                    with Signatures
      19.08.2025                       C-528 No. 1305 of 2025
                                       Hon'ble Ashish Naithani, J.

Ms. Geetanjali Dhami, learned counsel for the Applicants.

2. Mr. Vipul Painuly, learned A.G.A. for the State.

3. Correction Application (IA No.02 of 2025) is filed by the learned counsel for the Applicants to correct/modify the judgment and order dated 05.08.2025 passed by this Court to an extent that the interim relief application was being allowed but unfortunately it has not been mentioned in the order dated 05.08.2025.

4. In view of the above, the order dated 05.08.2025 is hereby modified to the extent that further proceedings of the charge sheet as well as summoning order dated 19.11.2024 passed by learned Civil Judge (Judicial)/Judicial Magistrate, Ranikhet in Criminal Case No.129 of 2024, titled as "State vs. Alisha Siddiqui & Anr.", in FIR No.07/2024 under Sections 120B, 380, 411 & 454 of IPC, P.S. Ranikhet, District Almora, shall remain stayed till the next date of listing.

5. The Correction Application (IA No. 02 of 2025) stands Allowed.

6. List this matter on 26.09.2025.

(Ashish Naithani, J.) 19.08.2025 Akash