WPCRL/998/2022
2025 Latest Caselaw 2919 UK

Uttarakhand High Court

WPCRL/998/2022 on 12 June, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPCRL No.998 of 2022
                                  Hon'ble Pankaj Purohit, J.

Mr. Devang Dobhal, Advocate for the petitioners.

2. Mr. S.C. Dumka, A.G.A. for the State.

3. Learned State counsel, on instructions, which are taken on record, submits that after investigation petitioner nos.1, 2 and 3 were exonerated by the Investigating Agency while only petitioner no.4 along with one Vikas were charge sheeted.

4. He further submitted that charge sheeted persons have now been acquitted by the learned Additional Sessions Judge, Tehri-Garhwal in Sessions Trial No.13 of 2022, vide judgment and order dated 19.12.2024.

5. In view of the submission made by counsel for the State, nothing remains to be decided in the present writ petition.

6. Accordingly writ petition is dismissed as infructuous.

(Pankaj Purohit, J.) 12.06.2025 SK