Unknown vs State Of Uttarakhand And Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 17 November, 2025

                                                                              2025:UHC:10187-DB

      HIGH COURT OF UTTARAKHAND AT NAINITAL

            HON'BLE THE CHIEF JUSTICE SRI G.NARENDAR
                                           AND
               HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                Writ Petition Criminal No. 1466 of 2025
                               17th November, 2025

Mohd. Alam and another                             -----------Petitioners
                                         Versus

State of Uttarakhand and others             ----------Respondents
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Presence:-
Mr. Sanjay Kumar Chandel, learned counsel for the petitioners.
Mr. J.S.Virk, learned Deputy Advocate General for the State of Uttarakhand.
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JUDGMENT:

(per Mr. G. Narendar C.J.)

Heard Mr. Sanjay Kumar Chandel, learned counsel for the

petitioners and Mr. J.S. Virk, learned Deputy Advocate General for

the State of Uttarakhand.

2. Learned Deputy Advocate General on the instructions of

Chowki In-charge, Police Station Paiga Kashipur, District Udham

Singh Nagar submits that the first petitioner is not detained in any

Police Station and no complaint or FIR is registered against him. It

is also submitted that the second petitioner has also returned to

her parental home.

3. Submission is placed on record.

4. The Writ Petition is disposed of.

(G. NARENDAR, C.J.)

(Subhash Upadhyay, J.) Dated: 17.11.2025 KK