C482/1121/2024
2025 Latest Caselaw 5389 UK

Uttarakhand High Court

C482/1121/2024 on 10 November, 2025

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                             COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures



                                      WPCRL No. 562 of 2024
                                      With
                                      WPCRL No. 570 of 2024
                                      C-482 No.1120 of 2024
                                      C-482 No.1121 of 2021
                                      Hon'ble Ashish Naithani, J.

Mr. Lalit Sharma, learned counsel for the Petitioner in WPCRL Nos. 562 & 570 of 2024 and learned counsel for the Applicant in C-482 Nos.1120 & 1121 of 2024.

2. Mr. Amit Bhatt, learned Government Advocate assisted by Mr. S. S. Chauhan, learned D.A.G., Mr. Kuldeep Singh Rawal, learned A.G.A. and Mr. Vikash Uniyal, learned Brief Holder for the State.

3. Mr. Piyush Garg, learned counsel for the CBI.

4. As per order of this Court, the Investigating Officer was summoned for clarification regarding the FSL report pertaining to the crux of the matter, i.e. the suicidal note on the basis of which the present case has been dealt with.

5. The Investigating Officer, Mr. Bhaskar Lal Sah is present before this Court alongwith report and makes a statement that earlier the suicidal note was sent for forensic examination regarding the handwriting of the deceased which could not be ascertained due to some anomalies for which the Investigating Officer makes a further statement that he approached the son of the deceased but he could not cooperate.

6. Learned State counsel, however, makes a statement that final report has been furnished in the present matter.

7. Arguments heard.

8. Judgment reserved.

(Ashish Naithani, J.) 10.11.2025 Akash