Citation : 2025 Latest Caselaw 2754 UK
Judgement Date : 21 May, 2025
2025:UHC:4226-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
AND
THE HON'BLE JUSTICE MR. ALOK MAHRA
Special Appeal No. 373 of 2024
21st May, 2025
Committee of Management -- Appellant
Versus
Manoj Kumar and Others --Respondents
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Presence:-
Mr. Parikshit Saini, learned counsel for the appellant.
Mr. Vipul Sharma, learned counsel for respondent no.1.
Mr. S. S. Chaudhary, learned Standing Counsel for the State.
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JUDGMENT :
(per Mr. G. Narendar C. J.)
We have perused the order dated 14.08.2024
rendered in SPA No.61 of 2024. The order does not
reserve any liberty to the appellant to re-visit the matter
on the same cause of action, in other words, permitting
him to issue a fresh charge sheet, after withdrawing the
earlier charge sheet. In the absence of any such liberty,
it is highly doubtful, whether the charge sheet re-issued
is maintainable.
2. Be that as it may, the matter is seized of by
2025:UHC:4226-DB
the learned Single Judge, and it would be appropriate for
this Bench to reserve its opinion on the merits of the
matter.
4. In that view, the writ-appeal, in our considered
opinion, is misconceived and is accordingly rejected.
(G. NARENDAR, C. J.)
(ALOK MAHRA, J.) Dated: 21.05.2025 BS
BALWANT Digitally signed by BALWANT SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c02fe2eacbf28
SINGH cdf4ba7ce8640c5820, postalCode=263001, st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F48346EB553DE5185F418 755DC00A7A13C14A680C3FA90, cn=BALWANT SINGH Date: 2025.05.26 13:12:36 +05'30'
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