Uttarakhand High Court

WPCRL/326/2025 on 21 May, 2025

                                                      2025:UHC:4251-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. 326 OF 2025

Bhasker Arya                                          ...Petitioner

                               Versus

State of Uttarakhand
and Others                                          ...Respondents

Presence:-
None appeared for the petitioner.
Mr. J.S. Virk, learned Deputy Advocate General for the State.
----------------------------------------------------------------------
JUDGMENT:

(per Hon'ble Justice Sri Alok Mahra)

Learned counsel for the petitioner is not present.

2. Learned Deputy Advocate General has submitted that

there is inter se financial dispute between the petitioner

and the private respondents and the FIR has already been

lodged against respondent nos. 4 and 5.

3. The submissions are placed on record.

4. In such view of the matter, the writ petition is

disposed of.

_______________ G. NARENDAR, C.J.

_______________ ALOK MAHRA, J.

Dt: 21st May, 2025 UJJWAL