C528/520/2025
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Uttarakhand High Court

C528/520/2025 on 1 December, 2025

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                               C528 No.520 of 2025

                               Hon'ble Ashish Naithani, J.

Ms. Layba Noor, learned counsel for the Applicant.

2. Mr. B.C. Joshi, learned AGA, for the State of Uttarakhand.

3. Mr. Subhash Joshi, learned counsel for the private Respondent.

4. List this matter for final hearing on 22.12.2025.

5. As an interim measure, it is provided that till the next date of listing, the effect and operation of the impugned judgment and order dated 19.11.2025 passed by learned 2nd Additional Session Judge, Nainital in Criminal Appeal No.81 of 2022, "Shri Manjul Singh Rawat Vs. State of Uttarakhand" as well as the judgment and order dated 06.09.2022, passed by the court of learned Additional Chief Judicial Magistrate, Nainital in Criminal Case No.1649 of 2018, "State Vs. Manjul Singh Rawat" shall remain stayed.

(Ashish Naithani, J.) 01.12.2025 Nitesh/