Uttarakhand High Court

C482/2280/2022 on 20 May, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  C482 No.2280 of 2022
                                  Hon'ble Pankaj Purohit, J.

Mr. Abhishek Verma, learned counsel for applicant in Substitution Application.

2. Mr. Shailendra Singh Chauhan, learned D.A.G. with Mr. Vikas Uniyal, learned Brief Holder for the State of Uttarakhand/respondent No.1.

3. Mr. Shivam Gulati, learned counsel holding brief of Mr. Shubhr Rastogi, learned counsel for respondent Nos.4 and

4. Issue fresh notice to respondent Nos.2, 3 and 5 to 7, returnable within four weeks.

5. Steps to be taken within 03 days.

6. Put up on 10.07.2025.

7. Meanwhile, learned State Counsel as well as learned counsel for the respondent Nos.4 & 8 shall prepare the case on the point as to whether the legal heirs of the applicant-complainant could be substituted or not, in the light of the judgments rendered by Hon'ble Apex Court in 2017 (4) Crimes 211 and 2005(0) AIR (SC)

(Pankaj Purohit, J.) 20.05.2025 PN