Unknown vs State Of Uttarakhand And Anr
2026 Latest Caselaw 1360 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Anr on 23 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.312 of 2026
                                      Uves Raja
                                                                             --Petitioner
                                                         Versus
                                      State of Uttarakhand and Anr.
                                                                            --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Dharmendra Barthwal, learned counsel for petitioner.

2. Mr. Anil Dabral, learned Additional C.S.C. with Mr. Suyash Pant, learned Standing Counsel and Mr. B.S. Koranga, learned Brief Holder for the State of Uttarakhand/respondents.

3. Supplementary affidavit along with Misc. Application (IA/1/2026) has been filed by learned counsel for petitioner.

4. From perusal of Annexure No.1 of supplementary affidavit, it is reflected that two fire arms were taken by the Police on 20.02.2024.

5. It is contended by learned counsel for petitioner that only in respect of one fire arm i.e. double barrel gun (DBBL), receipt whatsoever has been given by the Police to the petitioner regarding the said fire-arm. But, in respect of other fire-arm i.e. revolver, no receipt was given.

6. Learned State Counsel is directed to file counter affidavit within four weeks.

7. Put up on 10.04.2026.

(Pankaj Purohit, J.) 23.02.2026 PN