Unknown vs State Of Uttarakhand & Ors
2025 Latest Caselaw 5150 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand & Ors on 30 October, 2025

                                                                          2025:UHC:9561-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR

                                                        AND

  THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY

          Habeas Corpus Petition No.34 of 2025
                                                   30th October, 2025


 Smt. Saniya                                                            ---Petitioner

                                                        Versus

 State of Uttarakhand & Ors.                  ---Respondents
 --------------------------------------------------------------
 Presence:-
 Mr. Vaibhav Singh Chauhan, learned counsel for the petitioner
 Mr. J.S. Virk, learned Deputy A.G. with Mr. Rakesh Kumar Joshi, learned
 Brief Holder for the State.
 --------------------------------------------------------------
 JUDGMENT :

(per Sri G. Narendar, C.J.)

1. Learned counsel for the petitioner prays leave

of the Court to withdraw the petition on the premise that

it has been rendered infructuous.

2. Submission is placed on record.

3. Instant petition is dismissed as having been

rendered infructuous.

(G. NARENDAR, C. J.)

(SUBHASH UPADHYAY, J.) Dated: 30.10.2025 R/SS

RAJINI

2.5.4.20=97cfa6e4cbd49c07b876db48448ac

GUSAIN postalCode=263001, st=UTTARAKHAND, serialNumber=8D039BC77BD1A2222B4DF4 FC80D4557562F95BEBA013F530616A158A0 A878BD8, cn=RAJINI GUSAIN Date: 2025.10.31 17:01:37 +05'30'