Uttarakhand High Court

Rashmi Bahl vs State Of Uttarakhand on 5 June, 2025

                                                    2025:UHC:4565-DB

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

      HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                         AND
           HON'BLE SRI JUSTICE ALOK MAHRA

                          05th June, 2025

         WRIT PETITION CRIMINAL No. 390 OF 2025

Rashmi Bahl                                           ...Petitioner

                               Versus

State of Uttarakhand
and Others                                          ...Respondents


Presence:-
Mr. Nishant Krishna Adhikari, learned counsel for the petitioner.
Mr. J.S. Virk, learned Deputy Advocate General for the State.



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JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

Learned counsel for the petitioner had argued the

matter for some time in the morning and after having

pointed out that the remedy would lie elsewhere, in

view of the proceedings pending before the competent

court of law, learned counsel had sought time to secure

instructions.

2. Matter is called in the post-lunch session. Learned

counsel submits that he has been instructed to seek

withdrawal of the petition.

3. Submission of learned counsel is placed on record.

2025:UHC:4565-DB