HABC/2/2026
2026 Latest Caselaw 1401 UK

Uttarakhand High Court

HABC/2/2026 on 23 February, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
         Date      reports,
                  orders or                                                  COURT'S OR JUDGE'S ORDERS
                proceedings
                or directions
                     and
                 Registrar's
                 order with
                 Signatures
D-II/8                          HABC No.2 of 2026
                                Hon'ble Ravindra Maithani, J.

Hon'ble Ashish Naithani, J. Mr. Saurabh Kumar Pandey, Advocate for the petitioner.

Mr. J.S. Virk, Deputy Advocate General with Mr. Rakesh Joshi, Brief Holder for the State. The petitioner has initially challenged the remand order as well as his protection before the Court.

At the very outset, learned State Counsel submits that the petitioner has already been released on bail.

This fact is admitted by learned counsel for the petitioner.

In view of it, nothing survives in this writ petition. It stands disposed of accordingly.

(Ashish Naithani, J.) (Ravindra Maithani, J.) 23.02.2026 Sanjay

SANJAY

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

2.5.4.20=e50e50b49596520698eff87e0a08bbd504686df4 d1afc60f54a287831dec46fe, postalCode=263001,

KANOJIA st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD8EC450A8 4B515A087CAEFD1B3179A7DEAE40699, cn=SANJAY KANOJIA Date: 2026.02.24 10:42:56 +05'30'