Rao Sajjad vs State Of Uttarakhand & Others
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Uttarakhand High Court

Rao Sajjad vs State Of Uttarakhand & Others on 25 June, 2025

                                                                                               2025:UHC:5360-DB

  HIGH COURT OF UTTARAKHAND AT NAINITAL
 HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                         AND
         HON'BLE SRI JUSTICE ALOK MAHRA
                  25TH JUNE, 2025
     WRIT PETITION (CRL) NO. 1339 OF 2024
Rao Sajjad                        ......Petitioner.
                       Versus
State of Uttarakhand & others   .......Respondents.

Counsel for the Petitioner                                                :       None.
Counsel for the State                                                     :       Mr. J.S. Virk, learned Deputy
                                                                                  Advocate General with Mr. R.K.
                                                                                  Joshi, learned Brief Holder.
JUDGMENT :

(per Mr. G. Narendar, C.J.)

Case is called. There is no representation on

behalf of the petitioner.

2. The instant writ petition for protection has been

moved in 2024 and the defects are yet to be removed.

3. In that view, it is apparent that the petitioner is

disinterested in prosecuting the writ petition.

4. Accordingly, the writ petition is dismissed for

non-prosecution.

5. There shall be no order as to costs.

________________

G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dt: 25th June, 2025 NISHANT

NISHANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133 605ca57cdc00ec2b7462b452b326,

KUMAR postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9 C20892BC63A055CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2025.07.04 12:11:27 +05'30'