CRLA/387/2025
2026 Latest Caselaw 522 UK

Uttarakhand High Court

CRLA/387/2025 on 2 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                  COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      02.02.2026                            CRLA No.387 of 2025
                                            Hon'ble Siddhartha Sah, J.

Ms. Devanshi Joshi, learned counsel holding brief of Mr. Vivek Pathak, learned counsel for the appellant no.2.

2. Mr. Vipul Panuli, learned AGA for the State.

3. Learned counsel for the appellant submits that the appellant no.2 is not pressing the Short Term Bail Application (IA No. 2 of 2026) dated 06.01.2026, as a second short-term bail application has subsequently been filed due to an inadvertent mistake.

4. Accordingly, the Short Term Bail Application (IA No. 2 of 2026) stands dismissed as not pressed

5. Learned State Counsel may seek instruction regarding short term bail application (IA No.3 of 2026) received on 30.01.2026.

6. List on 03.02.2026, on the request of learned counsel for the appellant no.2.

(Siddhartha Sah, J.) Vacation Judge 02.02.2026 BS