Shifte Hasan vs State Of Uttarakhand
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Uttarakhand High Court

Shifte Hasan vs State Of Uttarakhand on 16 June, 2025

                                                    2025:UHC:4988-DB

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

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

                          16th June, 2025

         WRIT PETITION CRIMINAL No. 612 OF 2025

Shifte Hasan                                          ...Petitioner

                                Versus

State of Uttarakhand
and Others                                          ...Respondents


Presence:-
Mr. Mehboob Rahi, learned counsel for the petitioner.
Mr. J.S. Virk, learned Deputy Advocate General for the State.

----------------------------------------------------------------------

JUDGMENT:

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

Heard learned counsel for the petitioner, and

learned Deputy Advocate General for the State of

Uttarakhand.

2. Learned Deputy Advocate General, on instructions,

submits that disputes, with regard to a property said to

have been alienated by the petitioner, has arisen and,

in that view of the matter, the parties are at

loggerheads. That the second respondent has taken

action to prevent any untoward incidents.

3. The 2nd respondent shall consider the instant

petition as a representation and look into the matter

2025:UHC:4988-DB and, in the event, commission of any crime appears,

then necessary action shall be taken by the 2nd

respondent, otherwise, the 2nd respondent shall call

the parties, counsel them and direct them to approach

the competent civil court for appropriate reliefs.

4. With the above observation, the petition stands

disposed of.

_______________ G. NARENDAR, C.J.

_______________ ALOK MAHRA, J.

Dt: 16th June, 2025 UJJWAL