WPCRL/663/2025
2025 Latest Caselaw 6284 UK

Uttarakhand High Court

WPCRL/663/2025 on 16 December, 2025

              Office Notes,
             reports, orders
             or proceedings                           COURT'S OR JUDGE'S ORDERS
SL.
      Date    or directions
No.
             and Registrar's
               order with
               Signatures
                               WPCRL No.663 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. R.S. Sammal, learned counsel with Ms. Sarita Bisht and Mr. Piyush Sammal, learned counsel for the Petitioner.

2. Mr. Vikas Uniyal, learned Brief Holder for the State.

3. Today, learned counsel for the petitioner submits with reference to the judgment regarding the said arms (pistol and double barrel gun) that since the petitioner was acquitted of all charges he applied for the release of said arm that was licensed to him.

4. Refuting the submission as advanced by learned State counsel on the last date that the said pistol was never seized and thus was never submitted in the Malkhana, learned counsel for the petitioner refers to PW3 Lal Singh Bohra, the Investigating Officer, as mentioned in the impugned judgment, according to him petitioner was apprehended alongwith the said pistol.

5. Learned State counsel is requested to clarify the statement, as narrated on the last date fixed.

6. Learned counsel for the petitioner is also directed that documents regarding the said arms be also placed before this Court before any order regarding the said arms.

7. List on 06.01.2026.

(Ashish Naithani, J.) 16.12.2025 Arti