Uttarakhand High Court

WPCRL/2129/2021 on 9 May, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                         WPCRL No.2129 of 2021
                                         Hon'ble Pankaj Purohit, J.

Mr. Abhishek Verma, learned counsel for the petitioners.

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

3. Learned counsel for the petitioner made a statement at bar that after submission of the charge- sheet, pursuant to the impugned FIR, the Criminal Case No.1637 of 2022, State vs. Gurjeet Lehari & another, pending in the court of Additional Chief Judicial Magistrate, Hardiwar has been quashed by this Court vide its judgment and order dated 11.12.2022 in C482 No.2158 of 2022. Thus, the present writ petition has rendered infructuous.

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

(Pankaj Purohit, J.) 09.05.2025 AK