WPCRL/1512/2021
2025 Latest Caselaw 27 UK

Uttarakhand High Court

WPCRL/1512/2021 on 1 May, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                           WPCRL No.1512 of 2021
                                           Hon'ble Pankaj Purohit, J.

There is no representation for the petitioner.

2. Mr. B.C. Joshi, A.G.A. for the State.

3. Learned counsel for the State, on instructions, submits that in the criminal case registered pursuant to impugned F.I.R., the conviction has been recorded vide judgment and order dated 22.10.2024, passed by learned Judicial Magistrate, Rudraprayag under Sections 420 and 468 of IPC.

4. In view of the statement made by learned State counsel, the writ petition has rendered infructuous.

5. Accordingly writ petition is dismissed as infructuous.

(Pankaj Purohit, J.) 01.05.2025 SK