Uttarakhand High Court

WPCRL/2127/2021 on 9 May, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                         WPCRL No.2127 of 2021
                                         Hon'ble Pankaj Purohit, J.

Mr. Akshay Pradhan, learned counsel for the petitioner.

2. Mr. S.S. Chauhan, learned Deputy Advocate General along with Mr. Vikas Uniyal, learned Brief Holder for the State.

3. Ms. Lubhna Jahan, learned counsel for respondent no.3.

4. Learned counsel for the petitioner made a statement at bar that after submission of charge- sheet, pursuant to the impugned FIR, the Criminal Case No.471 of 2022, Mohd. Asif vs. State of Uttarakhand & another, pending in the court of ACJM, Kotdwar, District Pauri Garhwal has been quashed by this Court vide its judgment and order dated 07.12.2022 in C482 No.877 of 2022. Thus, the present writ petition has rendered infructuous.

5. In view of the statement made by learned counsel for the petitioner, present writ petition is dismissed as infructuous.

(Pankaj Purohit, J.) 09.05.2025 AK