Uttarakhand High Court

WPCRL/466/2025 on 21 May, 2025

                                                        2025:UHC:4250-DB
          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
            HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                              AND
                 HON'BLE SRI JUSTICE ALOK MAHRA
                                 21st May, 2025
               WRIT PETITION CRIMINAL No. 466 OF 2025

The Bishop, Diocese of Agra,
Church of North India and Another                   ...Petitioners
                          Versus
State of Uttarakhand and Others                    ...Respondents
Presence:-
Mr. Sharang Dhulia, learned counsel for the petitioners.
Mr. J.S. Virk, learned Deputy Advocate General for the State.


JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

Heard learned counsel for the petitioner and the learned

Deputy Advocate General for the State.

2. After hearing the case from some time, learned counsel

for the petitioner prays leave to withdraw the writ petition and

approach the Civil Court for appropriate relief in the pending

proceedings.

3. The leave is granted.

4. The writ petition is dismissed as withdrawn. The Trial

Court shall, if the petitioner so desires, permit him to come on

record in the suit instituted by the respondent no. 4.

_______________ G. NARENDAR, C.J.